Section 23(2)(ii) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2)(ii) in The M.P. General Provident Fund Rules, 1955

(ii)if the policy has been delivered to him under Clause (b) of sub-rule (1) of Rule 21, make over the policy to the beneficiary, if any, or, if there be no beneficiary, to such persons as may be legally entitled to receive it.

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State of Madhya Pradesh - Subsection

Section 23(2)(ii) in The M.P. General Provident Fund Rules, 1955