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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(iii) in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987

(iii)The subscribers of the Contributory Provident Fund who before the issue of these Rules, had invested their balance in term deposits in accordance with the provisions of the Punjab State Agricultural Marketing Board and Market Committee Employees Provident Fund and Gratuity Rules, 1965 and opt for these rules shall have to deposit the principal amount falling short of the portion representing the Board/Market Committee Contribution. Such deposits or receipts or certificate or papers will thenceforth be given to the concerned employees for realisation on maturity or otherwise.