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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Jawaharlal Institute Of Post-Graduate Medical Education And Research, Puducherry Act, 2008

(2)Where any such pension or provident fund has been constituted, the Central Government may declare that the provisions of the Provident Funds Act, 1925, shall apply to, such fund as if it were a Government Provident Fund.