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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(viii) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(viii)Every nomination made and every notice of cancellation given by a Subscriber, shall, to the extent that it is valid, take effect on the date on which it is received by the Administrators; provided that on such date the Subscriber is in the employment of the Corporation.