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[Cites 0, Cited by 0] [Section 6(14)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(14)(e) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998

(e)The Transco shall provide Genco the funds required by Genco to meet the obligations to pay to the personnel tile retirement benefits including pension deathcum-retirement gratuity fund, provident fund till Genco is in a position to make appropriate arrangements to meet such obligations. Genco shall be liable to repay the funds, advances and Transco shall be entitled to adjust the funds provided against other amounts becoming due from Transco to Genco.