Section 21(1)(b) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(b) in The M.P. General Provident Fund Rules, 1955

(b)if it is a policy effected by a male subscriber which is expressed on the face of it to be for the benefit of the wife of the subscriber, or of his wife and children or any of them, be delivered to the Accounts Officer.

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State of Madhya Pradesh - Subsection

Section 21(1)(b) in The M.P. General Provident Fund Rules, 1955