Section 27(1)(b) in State Bank of India Employees Provident Fund Regulations, 2015

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Union of India - Subsection

Section 27(1)(b) in State Bank of India Employees Provident Fund Regulations, 2015

(b)If no such nomination in favour of a person or persons belonging to the family of the member subsists or if such nomination relates only to a part of the amount standing to his credit in the Fund, the whole amount or the part thereof to which the nomination does not relate, as the case may be, shall notwithstanding any nomination purporting to be in favour of any person or persons other than a person or persons belonging to his family become payable to the persons belonging to his family in equal shares:

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Union of India - Subsection

Section 27(1)(b) in State Bank of India Employees Provident Fund Regulations, 2015