Section 443(2)(d) in Orissa Municipal Rules, 1953

[Cites 0, Cited by 0] [Section 443(2)] [Section 443] [Entire Act]

State of Odisha - Subsection

Section 443(2)(d) in Orissa Municipal Rules, 1953

(d)that on the death of a subscriber while in service the policy effected on his life shall be reassigned to the nominee appointed by him under Rule 438 or to all the nominees appointed by him under that rule jointly specifying the shares to which each of the nominee is entitled.

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State of Odisha - Subsection

Section 443(2)(d) in Orissa Municipal Rules, 1953