Section 581N(6) in The Companies (Amendment) Act, 2002
(6)The trusts of the provident fund or the gratuity fund of the inter- State co- operative society and any other bodies created for the welfare of officers or employees shall continue to discharge functions in the Producer Company as was being done hither o in the inter- State co- operative society and any tax exemption granted to the provident fund or the gratuity fund would continue to be applied to the Producer Company.
