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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(2) in Karnataka State Open University Act, 1992

(2)Where such provident or pension fund has been so constituted, the State Government may declare that the provisions of the Provident Funds Act, 1925 (19 of 1925), shall apply to such funds, as if it were a Government Provident Fund.