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[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(1)(c) in The Provident Funds Act, 1925

(c)" Government contributions" means contributions made after the commencement of the Provident Funds (Amendment) Act, 1975, (46 of 1975) in respect of any period after such commencement, by the Central Government or by a State Government or by a local authority within the meaning of the Local Authorities Loans Act, 1914 (9 of 1914);