Section 32(2)(b) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

(b)the manner in which the monies in any provident fund or other fund, referred to in sub-section (2) of section 12, shall be dealt with;

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