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[Cites 0, Cited by 13] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(a)to any establishment registered under the Co-operative Societies Act, 1912 (2 of 1912), or under any other law for the time being in force in any State relating to co-operative societies, employing less than fifty persons and working without the aid of power; or