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[Cites 0, Cited by 0] [Section 6A(3)] [Section 6A] [Entire Act]

State of Maharashtra - Subsection

Section 6A(3)(f) in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984

(f)the monies, if any, standing to the credit of provident fund, superannuation fund, welfare fund or other fund in relation to the employees of the undertaking shall be transferred to, and vested in, the State Government and shall be dealt with in such manner as may be prescribed.