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

State of Rajasthan - Subsection

Section 5(4) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(4)A subscriber may at any time cancel a nomination by sending a notice in writing to the Executive Officer :Provided that the subscriber shall, along with notice, send a fresh nomination made in accordance with the provisions of his rule.