Section 17(1)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952

[Cites 0, Cited by 14] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(a)any [establishment] to which this Act applies if, in the opinion of the appropriate government, the rules of its provident fund with respect to the rates of contribution are not less favorable than those specified in section 6 and the employees are also in enjoyment of other provident fund benefits which on the whole are not less favorable to the employees than the benefits provided under this Act or any Scheme in relation to the employees in any other 1establishment] of similar character, or

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Union of India - Subsection

Section 17(1)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952