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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(2)(a) in Code on Social Security, 2020

(a)the manner, and the conditions subject to which, the provisions of Chapter III shall be made inapplicable to an establishment by the Central Provident Fund Commissioner, under sub-section (5) and the manner, and the conditions subject to which the provisions of that Chapter IV shall be made inapplicable to an establishment by the Director General of the Corporation under sub-section (7) of section 1;