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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(a) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959

(a)When the subscriber leaves a family. - (i) If a nomination made by the subscriber in accordance with provision of rule 17 in favour of a member or members of his family subsists, the amount standing to his credit in the fund or the part thereof to which the nomination relates, shall become payable to his nominee or nominees in proportion specified in the nominations.
(ii)If no such nomination, in favour of a member or members of the family of the subscriber subsists or if such nomination relates only to a part of the amount standing to his credit in the Fund, the whole amount or the part, not covered by the nomination shall notwithstanding any nomination purporting to be in favour of any person other than a member of the subscriber's family become payable as to one moiety to the husband or the window (or in equal shares to the windows) as the case may be, and as in the other moiety in equal shares to the children of the subscriber: