Section 1(3)(xlvii) in The Employees' Provident Funds Scheme, 1952
(xlvii)[ as respects the stemming or re-drying of tobacco leaf industry, that is to say, any industry engaged in the stemming, re-drying, handling, sorting, grading or packing of tobacco leaf specified in the notification of the Government of India in the Department of Social Security, No. G.S.R. 768, dated the 18th May, 1965, come into force on the 30th day of June, 1965;] [Inserted by G.S.R. 823, dated 1.6.1965.]