Section 1(3)(iv) in The Employees' Provident Funds Scheme, 1952
(iv)[ as respects plantations of tea (other than tea plantations in the State of Assam), coffee, rubber, cardamom and pepper, covered by the notification of the Government of India in the Ministry of Labour, No. S.R.O. 529, dated the 16th February, 1957, come into force on the 30th day of April, 1957;] [Inserted by S.R.O. 1363, dated 26.4.1957.]