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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(g) in The Assam College Employees (Provincialisation) Act, 2005

(g)all existing employees who do not exercise option under clause (de) shall have to refund the State Government's share of the Contributory Provident Fund with interest within six months from the date of coming into force of this Act: