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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(4) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(4)The employee shall not be entitled for the benefits available under these rules until the transfer of employer's share of his contributory provident fund along with interest earned thereon in the relevant head of account.