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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4) in Tamil Nadu Maritime Board Act, 1995

(4)The sums at the credit of the provident fund accounts of the persons referred to in sub-section (1) as on the appointed day shall be transferred to the Board and the liability in respect of the said provident fund accounts shall be the liability of the Board.