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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(d) in The Employees' Provident Funds Scheme, 1952

(d)[two persons] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] representing employees in the [industries or other establishments] [Substituted by G.S.R. 1363, dated 26.4.1957.] to which this Scheme applies in the State [appointed by the Chairman of the Central Board] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] in consultation with such organisations of employees in the State as may be recognised for the purpose by the Central Government; [and [Inserted by S.R.O. 502, dated 14.3.1953.]