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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(ii) in The Coal Mines Provident Fund Scheme

(ii)if no nomination subsists or if the 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 become payable to the members of his family in equal shares.