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[Cites 0, Cited by 0] [Section 16G(2)] [Section 16G] [Entire Act]

State of Rajasthan - Subsection

Section 16G(2)(i) in RSWC Employees General Provident Fund Regulations, 1990

(i)if the policy has been assigned to the Corporation under Rule 16-E or under the corresponding Rule here to fore in force, reassign the policy to such person as may be legally entitled to receive it, and shall make over the policy to such person together with a signed notice of the reassignment addressed to the Insurance Company.