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[Cites 0, Cited by 0] [Section 5AA(2)] [Section 5AA] [Entire Act]

Union of India - Subsection

Section 5AA(2)(d) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(d)three persons representing the employers elected by the Central Board from amongst the persons referred to in clause (d) of sub-section (1) of section 5A;