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[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(1)(b) in The Provident Funds Act, 1925

(b)" commercial employment" means employment in any capacity including that of an agent under any company, co-operative society, firm or individual engaged in trading, commercial, industrial, financial or Professional business and includes also —