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

State of Odisha - Subsection

Section 5(5)(b) in The Orissa Contributory Provident Fund Rules, 1938

(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.