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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4)(iii) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(iii)When the subscriber leaves no family and no nomination made by him in accordance with the provisions of rule 5 subsists or if such nomination relates only to pat of the amount standing to his credit in the Fund, the relevant provisions of clause (b) and of sub-clause (ii) of clause (c) of sub-section (1) of section 4 of the Provident Fund Act, 1925 are applicable to the whole amount or the part thereof to which the nomination does not relate.