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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(8)(b) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(b)The Transferee shall be liable for payments and other obligations in respect of pension and other superannuation and/or terminal benefits, accrued for and/or attributable to the entire period of service of the Personnel with the Transferee commencing from the Effective Date. The Transferee shall deposit in an appropriate provident fund the provident fund contributions of the Personnel for the period commencing from the Effective Date.