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Union of India - Section

Section 99 in The States Reorganisation Act, 1956

99. Provident fund.

The liability of the Union in respect of the provident fund account of a Government servant serving immediately before the appointed day in an existing State under the administrative control of the Lieutenant-Governor or Chief Commissioner thereof shall, as from that day, be the liability of the successor State:Provided that the Central Government shall transfer to the successor State funds equal to the liability of the Union as on the appointed day.