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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

Union of India - Subsection

Section 6C(7) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(7)The Insurance Scheme may provide that any of its provisions shall take effect either prospectively or retrospectively on such date as may be specified in this behalf in that Scheme.