Section 17(1)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

[Cites 0, Cited by 16] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(a)any establishment to which this Act applies if, in the opinion of the appropriate Government, the rules of its provident fund with respect to the rates of contribution are not less favourable than those specified in section 6 and the employees are also in enjoyment of other provident fund benefits which on the whole are not less favourable to the employees than the benefits provided under this Act or any Scheme in relation to the employees in any other establishment of a similar character; or

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Union of India - Subsection

Section 17(1)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952