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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(a) in The Employees' Provident Funds Scheme, 1952

(a)Every employee employed in or in connection with the work of a factory or other establishment to which this Scheme applies, other than an excluded employee, shall be entitled and required to become a member of the Fund from the day this paragraph comes into force in such factory or other establishment.