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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(a) in The General Provident Fund (Central Service) Rules, 1960

(a)in respect of any specified nominee, that in the event of his predeceasing the subscriber, the right conferred upon that nominee shall pass to such other person or persons as may be specified in the nomination, provided that such other person or persons shall, if the subscriber has other members of his family, be such other member or members. Where the subscriber confers such a right on more than one person under this clause, he shall specify the amount or share payable to each of such persons in such a manner as to cover the whole of the amount payable to the nominee.