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

State of Rajasthan - Subsection

Section 5(5)(a) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(a)in respect of any specified nominee that in the event of his predecessing the subscriber, the right conferred upon that nominee shall pass to such other person as may be specified in the nomination;