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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

Union of India - Subsection

Section 5B(3) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(3)The terms and conditions subject to which a member of a State Board may be appointed and the time, place and procedure of the meetings of a State Board shall be such as may be provided for in the Scheme.]