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

State of Rajasthan - Subsection

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

(iii)If a Subscriber nominates more than one person under Sub-Regulation (i), he or she shall specify in the nomination the amount or share payable to each of the nominees in such manner as to cover the whole of the amount that may stand to his or her credit in the Fund at any time.