Section 33(2)(c) in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

(c)the manner in which the monies in any provident fund or other fund referred to in sub-section (2) of section 14 shall be dealt with;

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