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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(i) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982

(i)for the constitution of any fund or funds including provident fund for the benefit of manual workers, the vesting of such funds, the payment and contributions to be made to such funds [provision for provident fund and rates of contribution being made after taking into consideration the provisions of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (Central Act XIX of 1952) and the scheme framed thereunder with suitable modifications, where necessary, to suit the conditions of work of such manual workers] and all matters relating thereto;