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[Cites 0, Cited by 0] [Section 28(2A)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2A)(i) in The General Provident Fund (U.P.) Rules, 1985

(i)in the case of a male subscriber the wife/wives and children of a subscriber, and the widow or widows and children of a deceased son of subscriber provided that if a subscriber proves that his wife has been judicially separately from him or has ceased under the customary law of the community to which she belongs, to be entitled, to maintenance, she shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate unless the subscriber subsequently intimates in writing to the Accounts Officer that she shall continue to be so regarded;