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

State of Haryana - Subsection

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

(a)Except as may be specifically provided to the contrary herein, HVPN shall remain liable for all payments and other obligations in respect of all Personnel related Liabilities, whether statutory or under the terms and conditions of service and/or service rules and regulations applicable to the Personnel, including but not limited to provident fund (including contributions of the Personnel and/or where applicable, any employer contribution), pension and other superannuation and/or terminal benefits, accrued for and/or attributable to the entire period of service of the Personnel with HVPN and/or the Board prior to the Effective Date.