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[Cites 0, Cited by 0] [Section 6(14)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(14)(b) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(b)All accumulations in the respective funds including the provident fund, gratuity and superannuation fund and including all Interest and other accruals of the respective personnel transferred to the Transferee on the effective date shall be transferred to the corresponding funds to be established or formed by the transferee.