Section 23(1) in The Employee's Deposit-Linked Insurance Scheme, 1976
(1)The nomination made by an employee under Employees' Provident Funds Scheme, 1952, [or under the provident fund exempted under section 17 of the Act, as the case may be] [ Inserted by G.S.R. 329, dated 23.2.1978 (w.e.f. 4.3.1978).] shall be treated as nominations under this Scheme and the assurance amount shall become payable to such nominee or nominees.
