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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(5)(b) in The M.P. General Provident Fund Rules, 1955

(b)that the nomination shall become invalid in the event of the happening of a contingency, specified therein; provided that if at the time of making the nomination the subscriber has no family, he shall provide in the nomination that it shall become invalid in the event of his subsequently acquiring a family.