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[Cites 0, Cited by 1] [Section 5AA] [Entire Act]

Union of India - Subsection

Section 5AA(3) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(3)The terms and conditions subject to which a member of the Central Board may be appointed or elected to the Executive Committee and the time, place and procedure of the meetings of the Executive Committee shall be such as may be provided for in the Scheme.]