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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(xxxiv) in The Employees' Provident Funds Scheme, 1952

(xxxiv)[ as respects aerated water industry, that is to say, any industry engaged in the manufacture of aerated water, soft drinks, carbonated water, come into force on the 31st day of August, 1963;] [Inserted by G.S.R. 1433, dated 22.8.1963.]