Section 45ZG — Priority of successive nominations.

1 [ 45ZG. Priority of successive nominations. ---( 1 ) Where the nomination is made in favour of more than one person successively under sub-section ( 1 ) of section 45ZA or sub-section ( 1 ) of section 45ZC or sub-section ( 1 ) of section 45ZE, the nomination shall be effective only in favour of one person in the following order of priority, namely:--- ( a ) nomination of the first nominee shall be effective if that nominee survives the person or persons who made the nomination; (@i /i@) nomination of the second nominee shall become effective only after the death of the first nominee; ( c ) nomination of any nominee lower in the order of nomination shall become effective only after the death of all the nominees whose names are higher in the order of nomination. ( 2 ) Where the order of nomination is not mentioned, persons shall be deemed to have been nominated in the order in which their names appear in the nomination. ( 3 ) The provisions of this section shall not apply to the nominations made simultaneously in favour of more than one person under sub-section ( 1 ) of section 45ZA.]

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