Section 13(1) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(1)Where the Amritsar Sugar Mills Company has established a provident fund, superannuation fund, welfare fund or other fund for the benefit of persons employed in the Amritsar Oil Works the monies relatable to the officers and other employees whose services had become transferred by or under this Act to the Central Government or the Government company shall, out of the monies standing on the appointed day, to the credit of such provident fund, superannuation fund welfare fund or other fund, stand transferred to, and vest in, the Central Government or the Government compare as the case may be.
