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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(5) in The Gujarat Water Supply and Sewerage Board Act, 1978

(5)The sums standing to the credit of the employees referred to in sub-section (1) in any pension, gratuity, provident fund or other like funds constituted for them shall be transferred by the State Government to the Board along with any accumulated interest due till the appointed date and with the accounts relating to such funds.