Section 20(2)(ii) in The Orissa Contributory Provident Fund Rules, 1938

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2)(ii) in The Orissa Contributory Provident Fund Rules, 1938

(ii)if the policy has been delivered to him under Clause (b) of Sub-rule (1) of Rule 19, make over the policy to the beneficiary, if any or if there is no beneficiary to such person as may be legally entitled to receive it.

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State of Odisha - Subsection

Section 20(2)(ii) in The Orissa Contributory Provident Fund Rules, 1938