Section 5(7) in The Orissa Contributory Provident Fund Rules, 1938
(7)Every nomination made and every notice of cancellation given by a subscriber shall, to the extent that is valid, take effect on the date on which it is received by the Accounts Officer.[Explanation. - In this rule unless the context otherwise requires, "Person" or "persons" shall include "a company or association or body of individuals whether incorporated or not".] [Inserted by F.D.No. 9112, dated 8.3.1965.]
