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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(2)If a subscriber nominates more than one person under sub-rule (1) he shall specify in the nomination, the amount of share payable to each of the nominee in such manner as to cover the whole of the amount that may stand to his credit in the fund at any time.