Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act] Union of India - Subsection Section 17(4)(d) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952 (d)in the case of an exemption granted under sub-section (2B), with any of the provisions of sub-section (3A).