Section 31(1)(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

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State of Maharashtra - Subsection

Section 31(1)(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(b)if no such nomination in favour of a member or members of the family of the subscriber subsists, or if such nomination relates only to a part of the amount standing to his credit in the fund the whole amount or a part thereof to which the nomination does not relate, as the case may be. shall notwithstanding any nomination purporting to be in favour of any person or persons other than a member or members of his family, become payable to the members of his family in equal shares :

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State of Maharashtra - Subsection

Section 31(1)(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985