Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(b) in The General Provident Fund (U.P.) Rules, 1985

(b)If the policy had simply been delivered to him under the rules heretofore, in force, make over the policy to the beneficiary, if any or, if there is no beneficiary, to such person as may be legally entitled to receive it :