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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(3)(ii) in The Orissa Contributory Provident Fund Rules, 1938

(ii)realise the amount assured by the Policy' or assign, or make over the policy, as provided in Rule 21. but shall forthwith refer the matter to the Provincial Government.