Section 12(6)(i) in The Public Provident Fund Scheme, 1968

[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6)(i) in The Public Provident Fund Scheme, 1968

(i)If a subscriber to an account in respect of which a nomination is in force dies, the nominee or nominees may make an application in Form G or, as near thereto as possible, to the Accounts Office together with proof of death of the subscriber and on receipt of such application all amounts standing to the credit of the subscriber after making adjustment, if any, in respect of interest on loans taken by the subscriber shall be repaid by the Accounts Office itself to the nominee or nominees.

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Union of India - Subsection

Section 12(6)(i) in The Public Provident Fund Scheme, 1968