Section 6(2) in The General Provident Fund (U.P.) Rules, 1985
(2)[ The amount deposited in subscriber's account under or in accordance with the order of the Government before the commencement of these rules, shall be deemed to have been validly deposited, as of the provisions of these rules were in force at all material times.] [Inserted by Notification No. G-4-10-9-1986 - 507-86, dated 26th June, 1986.]
