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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(2)(i) in Telangana Shops and Establishments Act, 1988

(i)deductions for subscriptions to, and for repayment of advances from, any provident fund to which the Provident Funds Act, 1925, (Central Act 19 of 1925) applies or any recognised provident fund as defined in section 2 (38) of the Income Tax Act, 1961, (Central Act 43 of 1961) or any provident fund approved in this behalf by the Government during the continuance of such approval;