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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997

(2)Any amount standing to the credit of a member in fund at the time of death and payable to his nominee under the rules shall subject to any deduction authorised under the rules vested in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member.