Section 1(3)(xiii) in The Employees' Provident Funds Scheme, 1952
(xiii)[ as respects factories relating to the automobile repairing and servicing industry covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 683, dated the 9th June, 1960, come into force on the 30th day of June, 1960;] [Inserted by G.S.R. 748, dated 24.6.1960.]