Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(8)(c) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(c)All accumulations in the respective funds including the provident fund, gratuity and superannuation fund, including all interest and other accruals with respect to the Personnel transferred to the services of the Transferee in respect of the period of service upon the Effective Date, shall be retained or deposited by HVPN in appropriate funds.