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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(lxix) in The Employees' Provident Funds Scheme, 1952

(lxix)[ as respects railway booking agencies run by the contractors or by other private establishments on commission basis specified in the notification of the Government of India in the Department of Labour and Employment, No. 4/3/65-PF-II(i), dated the 17th March, 1972, come into force on the 31st day of March, 1972;] [Inserted by G.S.R. 506, dated 18.3.1972.]