Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act] Union of India - Subsection Section 32(2)(b) in The Jute Companies (Nationalisation) Act, 1980 (b)the manner in which the monies in any provident fund or other fund, referred to in sub-section (2) of section 13, shall be dealt with;