Section 79 in The Employees' Provident Funds Scheme, 1952
79. [ Special provisions relating to factories and other establishments in respect of which applications for exemption are received [Substituted by S.R.O. 1858, dated 8.11.1952.]
- Notwithstanding anything contained in this Scheme, the Commissioner may in relation to a [factory or other establishment][in respect of which an application for exemption under section 17 of the Act has been received, [* * *] [Substituted by S.R.O. 1858, dated 8.11.1952.][relax, pending the disposal of the application the provisions of this Scheme in such manner as he may direct.] [Substituted by S.R.O. 1858, dated 8.11.1952.]
