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[Cites 0, Cited by 1] [Section 6A(2)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(2)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(a)such sums from the employer’s contribution under section 6, not exceeding eight and one-third per cent, of the basic wages, dearness allowance and retaining allowance, if any, of the concerned employees, as may be specified in the Pension Scheme;