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

State of Uttar Pradesh - Subsection

Section 2(1)(f) in The General Provident Fund (U.P.) Rules, 1985

(f)"Undertaking" means-
(i)a statutory body incorporated by or under any Uttar Pradesh Act or Central Act;
(ii)a Government company within the meaning of Section 617 of the Companies Act, 1956;
(iii)a Local Authority within the meaning of clause (25) of Section 4 of the Uttar Pradesh General Clause Act, 1904;
(iv)a scientific organisation registered under the Societies Registration Act, 1860, wholly or partly under the control of the Central Government or any State Government.