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[Cites 0, Cited by 0] [Section 460] [Entire Act]

State of Odisha - Subsection

Section 460(ii) in Orissa Municipal Rules, 1953

(ii)if, after entering the Government service, such employee retains the Provident Fund benefits in respect of his previous service under the Council, the amount of contributions by the Municipal Council, with interest thereon standing to his credit in the fund, shall also be transferred to his credit in the Government General Provident Fund.