Section 11(3) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(3)If a subscriber at any time acquires a family or re-marries, any declaration already made under sub-rule (1) or (2) above as the case may be, shall forthwith become null and void,and unless a revised declaration is received by the Trust the amount of his accumulations shall be dealt with under clause (a) or (b) of sub-rule (1) of rule 13 as the case may be.
