Section 10(3) in Employees Provident Funds Miscellaneous Provisions Act, 1952
(3)The provisions of sub-section (1) and sub-section (2) shall, so far as may be, apply in relation to the family pension or any other amount payable under the 33[Pension] Scheme 11[and also in relation to any amount payable under the Insurance Scheme] as they apply in relation to any amount payable out of the Fund.]
