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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(1) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011

(1)The sums of the credit of the provident fund accounts of the persons referred to in sub-section (3) of section 47 as on the appointed day and of the persons referred to in sub-section (2) of that section as on the date specified in the order under clause (a) of the said sub-section (2) shall be transferred to the Chhattisgarh Kamdhenu Vishwavidyalaya and the liability in respect of the said provident fund accounts shall be the liability of the Chhattisgarh Kamdhenu Vishwavidyalaya.