Section 28(2A)(ii) in The General Provident Fund (U.P.) Rules, 1985

[Cites 0, Cited by 0] [Section 28(2A)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2A)(ii) in The General Provident Fund (U.P.) Rules, 1985

(ii)in the case of a female subscriber the husband and children of a subscriber, and the widow or widows and children of a deceased son of a subscriber, provided that if a subscriber by notice in writing to the Accounts Officer expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels such notice in writing.

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State of Uttar Pradesh - Subsection

Section 28(2A)(ii) in The General Provident Fund (U.P.) Rules, 1985