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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Himachal Pradesh - Subsection

Section 46(3)(c) in Himachal Pradesh Technical University Act, 2014

(c)In case the employee in question is on Provident Fund or Contributory Provident Fund Scheme, the accumulations in his Provident Fund or Contributory Provident Fund account shall be transferred by parent department to the University at the time of permanent absorption.