Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Odisha - Subsection Section 20(4) in The Orissa Labour Welfare Fund Act, 1996 (4)The moneys standing to the credit under the Provident Fund Account of any officer or employee permanently absorbed in the Board shall stand transferred to and vest in the Board.
