Section 12(3)(a) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

(a)the schemes or funds under–

(i)the Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 (46 of 1948);

(ii)the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952);

(iii)the Seamen’s Provident Fund Act, 1966 (4 of 1966);

(iv)the Assam Tea Plantations Provident Fund and Pension Fund Scheme Act, 1955 (Assam Act X of 1955); and

(v)the Jammu and Kashmir Employees’ Provident Funds Act, 1961 (Jammu and Kashmir Act XV of 1961);

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