Section 3(10)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

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Union of India - Subsection

Section 3(10)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(b)authorise the trustees of the Provident Fund in writing, within a period of ninety days from the notified date, to transfer the entire contribution of the Corporation to their Provident Fund alongwith the interest accrued thereon to the credit of the Fund constituted for the purpose under rule 5; and

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Union of India - Subsection

Section 3(10)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995