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

State of Rajasthan - Subsection

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

(v)A Subscriber may at any time cancel a nomination by sending a notice to the Administrators; provided that the Subscriber shall alongwith such notice send a fresh nomination made in accordance with the provisions of this Regulation.