Section 28(1)(ii) in The Employee's Deposit-Linked Insurance Scheme, 1976

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Union of India - Subsection

Section 28(1)(ii) in The Employee's Deposit-Linked Insurance Scheme, 1976

(ii)Where an employee is exempted, as aforesaid, the employer shall in respect of such employee maintain such accounts, submit such returns, provide such facilities for inspection as the Commissioner may direct and pay such inspection charges and make such investments as the Central Government may direct.

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Union of India - Subsection

Section 28(1)(ii) in The Employee's Deposit-Linked Insurance Scheme, 1976