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[Cites 0, Cited by 3] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(k) in The Employees' Provident Funds Scheme, 1952

(k)"quarter" means a period of three months commencing on the first day of January, the first day of April, the first day of July and the first day of October of each year;
(kk)[ "seasonal factory" means a factory which is exclusively engaged in the manufacture of tea, sugar, rubber [turpentine, rosin] [Inserted by S.R.O. 1660, dated 21.7.1956.], [indigo] [Substituted by G.S.R. 1756, dated 12.12.1962.], [lac, fruit and vegetable preservation industry, rice milling industry, dal milling industry] [Substituted by G.S.R. 879, dated 15.5.1963.], [cashewnut industry] [Inserted by G.S.R. 262, dated 14.2.1964.], [stemming or re-drying of tobacco leaf industry] [Inserted by G.S.R. 824, dated 1.6.1965.], tiles industry, hosiery industry, [oil milling industry] [Substituted by G.S.R. 1118, dated 6.7.1966.], [licensed salt industry,] [Substituted by G.S.R. 1413, dated 12.9.1966.] [jute baling or pressing industry] [Substituted by G.S.R. 1269, dated 21.8.1967.], [fire-works and percussion cap works industry, ice or ice-cream industry or cotton ginning, baling and pressing industry] [Substituted by G.S.R. 1645, dated 23.10.1967.];
(kkk)[ "seasonal establishment" means a plantation of tea, coffee, rubber, cardamom or pepper, [a coffee curing establishment] [Substituted by G.S.R. 1510, dated 10.6.1969.][, a fire-clay mine or a gypsum mine;] [Substituted by G.S.R. 1510, dated 10.6.1969.]