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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(8)(d) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(d)All obligations in respect of payment of pension and other retirement benefits including provident fund, leave encashment, commutation of pension, medical facilities, superannuation and gratuity to the personnel who have retired from the services of HVPN and/or the Board on or prior to the Effective Date, shall be discharged by HVPN and neither Transferee shall have any obligation with respect to such retired personnel.