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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(1) in Telangana Labour Welfare Fund Act, 1987

(1)The moneys standing to the credit under the Provident Fund Account of any officer or servant allotted from the service of the Government to the service of the Board on the date specified in the order under sub-section (1) of section 21 shall stand transferred to and vest in the Board with effect on and from such date.