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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965

(2)If the subscriber is transferred otherwise than temporarily to the service of another Market Committee, the amount standing to his credit in the fund shall be paid to such other Market Committee, in case his account cannot be transferred to his new place of duty for credit to the fund of such Committee :Provided that if he is transferred temporarily to the service of another Committee, the amount standing to his credit in the fund shall not be transferred to that Committee, but shall remain to the credit of his account.