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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(f) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(f)"Fund" means the Provident Fund constituted under these regulations, and shall include all money from time to time held by or to the account of the Board of Trustee is pursuance of the provisions herein contained and shall include any investment for the time being made with such money.