Section 37(2) in Aligarh Muslim University Act, 1920
(2)Where such provident or pension fund has been so constituted, the Central Government may declare that the provisions of the Provident Funds Act, [1925 (19 of 1925)] [ {Substituted by Act 62 of 1951, s.27, for " 1897" ], shall apply to such fund, as if it were a Government provident fund.
