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[Cites 0, Cited by 0] [Section 79C(3)] [Section 79C] [Entire Act]

Union of India - Subsection

Section 79C(3)(a) in The Employees' Provident Funds Scheme, 1952

(a)wherever there is a union recognised by the employer under the Code of Discipline in industry or under any Act, such union shall nominate the representatives of the employees;