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[Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(i) in The Payment Of Wages Act, 1936

(i)deductions for subscriptions to, and for repayment of advances from, any provident fund to which the Provident Funds Act, 1925 (19 of 1925), applies or any recognised provident fund as defined [in clause (38) of section 2 of the Income-tax Act, 1961 (43 of 1961)] [ Substituted by Act 41 of 2005, Section 7, for " in Section 58-A of the Indian Income-tax Act, 1922 (11 of 1922)" (w.e.f. 9.11.2005).], or any provident fund approved in this behalf by [the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).], during the continuance of such approval; [*] [ The word " and" omitted by Ordinance 3 of 1940, Section 2.]