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[Cites 0, Cited by 0] [Section 17(3A)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3A)(b) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(b)shall not, at any time after the exemption without the leave of the Central Government, reduce the total quantum of benefits in the nature of life insurance to which any such person or class of persons was entitled immediately before the date of the exemption;