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[Cites 0, Cited by 0] [Section 446] [Entire Act]

State of Punjab - Subsection

Section 446(1) in The Punjab Municipal Act, 1999

(1)Where an Improvement Trust has established a provident fund or superannuation fund or any other similar fund for the benefit of its employees and constituted trust in respect thereof, the moneys standing to the credit of any such fund on the appointed day, together with any other assets belonging to such fund, shall stand transferred to and vested in the concerned Municipality in such manner, as the Government may, by notification, determine.