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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

(2)The unorganized worker shall be entitled to continue as a beneficiary under one Scheme only depending upon his prime occupation. However, he may transfer his membership from one Scheme to the other and the contribution remitted by him along with employer's matching contribution, if any, should also be transferred to the latter Scheme.