Section 10(3) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(3)The provisions of sub-section (1) and sub-section (2) shall, so far as may be, apply in relation to the pension or any other amount payable under the Pension Scheme and also in relation to any amount payable under the Insurance Scheme as they apply in relation to any amount payable out of the Fund.
