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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4)(ii) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(ii)When the subscriber leaves no family, if a nomination made by him in accordance with the provisions of rule 5, in favour of any person or persons 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 the proportion specified in the nomination: