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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(iii) in The U.P. State Universities (Centralised) Service Rules, 1975

(iii)the University where such an officer was employed immediately before his absorption or appointment shall be liable to pay General Provident Fund to him after his retirement and to the members of his family in accordance with the said General Provident Fund Regulations or Rules, as the case may be.