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[Cites 0, Cited by 0] [Section 68M] [Entire Act]

Union of India - Subsection

Section 68M(c) in The Employees' Provident Funds Scheme, 1952

(c)No advance shall be paid unless the State Government certify that the cut in the supply of electricity was enforced in the area in which the factory or establishment is located and the employer certifies that the fall in the member's pay was due to cut in the supply of electricity.