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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Punjab - Subsection

Section 152(1) in Punjab Regional and Town Planning and Development Act, 1995

(1)The moneys standing in the provident fund account to the credit of any officer or employee transferred from the service of the State Government to the service of the Authority, on the notified date together with any other assets belonging to such fund, shall stand transferred to, and vest, in the Authority with effect from the notified date.