(2)Subscriptions and contributions payable under the rule which are not claimed within six months shall be transferred to the head 'deposits' and dealt with under the rules applicable to 'deposits' generally. In the case of a subscriber's death the six months shall be calculated from the date on which a registered notice is sent in Form P.F. 4 appended to these rules to the person or persons specified in the nomination referred to in Rule 438.
