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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(4)(ii) in The Orissa Contributory Provident Fund Rules, 1938

(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.