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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

Union of India - Subsection

Section 5B(1) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(1)The Central Government may, after consultation with the Government of any State, by notification in the Official Gazette, constitute for that State a Board of Trustees (hereinafter in this Act referred to as the State Board) in such manner as may be provided for in the Scheme.