Section 20(1)(c) in Code on Social Security, 2020

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Union of India - Subsection

Section 20(1)(c) in Code on Social Security, 2020

(c)to any other establishment set up under any Central or State or any other law for the time being in force and whose employees are entitled to the benefits of contributory provident fund or old age pension in accordance with any scheme or rule framed under that law governing such benefits; or

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Union of India - Subsection

Section 20(1)(c) in Code on Social Security, 2020