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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 52 in Bihar Reorganisation Act, 2000

52. Provident fund.

- The liability of the existing State of Bihar in respect of the provident fund account of a Government servant in service on the appointed day shall, as from that day, be the liability of the State to which that Government servant is permanently allotted.