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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(xxxv) in The Employees' Provident Funds Scheme, 1952

(xxxv)[ as respects distilling and rectifying of spirits (not falling under industrial and power alcohol) and blending of spirits industry come into force on the 31st day of October, 1963;] [Inserted by G.S.R. 1688, dated 15.10.1963.]