Section 72 in The Gujarat Co-Operative Societies Act, 1961
72. Employees provident fund.
(1)Any society may' establish for its employees a provident fund, into which shall be paid the contributions made by its employees and by the society. Such provident fund shall not be used in the business of the society, nor shall it form part of the assets of the society; but shall be invested under the provisions of Section 71 and shall be administered in the prescribed manner.(2)Notwithstanding anything contained in sub-section (1) a provident fund established by a society to which the Employee's Provident Fund Act, 1952 (XIX of 1952), is applicable, shall be governed by that Act.
