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[Cites 0, Cited by 7] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Employees' Provident Funds Scheme, 1952

(1)The Chairman of the Central Board shall call a meeting of the Board for the purpose of election to the Executive Committee of the members representing the employer or, as the case may be, the employees referred to in clauses (d) and (e) of sub-section (2) of section 5-AA of the Act.