Section 3 in Employees Provident Funds Miscellaneous Provisions Act, 1952
3. Power to apply the Act to an establishment which has a common provident fund with another establishment
Where immediately before this Act becomes applicable to an establishment there is in existence a provident fund which is common to the employees employed in that establishment and employees in any other establishment, the Central Government may, by notification in the Official Gazette, direct that the provisions of this Act shall also apply to such other establishment.]AIR 1971 SUPREME COURT 2577(V 58 C 555)(From: BOMBAY)*G.K. MITTER, C.A. VAIDIALINGAM AND P. JAGANMOHAN REDDY, JJ.Union of India and another, Appellants v. Ogale Glass Works Ltd.
