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

State of Rajasthan - Subsection

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

(b)that the nomination shall become invalid in the event of the happening of a contingency specified therein provided, that if, at the time of making the nomination the Subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his Subsequently acquiring a family: