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[Cites 0, Cited by 1] [Section 17(3A)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3A)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(a)shall, in relation to the benefits in the nature of life insurance, to which any such person or class of persons is entitled, or any insurance fund, maintain such accounts, submit such returns, make such investments, provide for such facilities for inspection and pay such inspection charges, as the Central Government may direct;