Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The U.P. Basic Education Provident Fund Rules, 1975

(1)Each subscriber shall, as soon as possible after he joins the Provident Fund, be called upon by the appointing authority to furnish a declaration in Form No. 2 specifying the persons to whom and the manner in which the amount to the credit of the subscriber shall be paid on his death.