Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5AA(2)] [Section 5AA] [Entire Act]

Union of India - Subsection

Section 5AA(2)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(b)two persons appointed by the Central Government from amongst the persons referred to in clause (b) of sub-section (1) of section 5A;