Section 1(3)(xvi) in The Employees' Provident Funds Scheme, 1952
(xvi)[ as respects factories relating to the starch industry covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 535, dated the 10th April, 1961, come into force on the 31st May, 1961;] [Inserted by G.S.R. 680, dated 15.5.1961.]