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Supreme Court: GPF Nomination in Favour of a Parent Becomes Invalid Once the Employee Marries - (08 Dec 2025)

SERVICE

Supreme Court held that when an employee marries, any prior General Provident Fund (“GPF”) nomination in favour of a parent becomes void, and upon the employee’s death, the General Provident Fund amount must be shared equally between the spouse and the parents.

Tags : GENERAL PROVIDENT FUND   NOMINATION   EMPLOYEE  

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