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[Cites 0, Cited by 0] [Section 6(14)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(14)(a) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(a)Except as otherwise specifically provided in respect of all statutory and other schemes and employment related matters including the provident fund, gratuity fund, superannuation fund or any other special fund created or existing for the benefit of the personnel on the effective date, the Transferee shall stand substituted in place of the Board and all obligations in respect of such schemes and matters with effect from the effective date shall be of the Transferee.