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[Cites 0, Cited by 0] [Section 130(2A)] [Section 130] [Entire Act]

State of Maharashtra - Subsection

Section 130(2A)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)All accumulations in the provident fund held on individual accounts of all the subscribers immediately before such commencement (including any investment thereof,) shall likewise be paid into the public account of the State and operated upon before such date as the State Government may direct,]