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

State of Andhra Pradesh - Subsection

Section 30(2) in Sri Venkatesware Institute of Medical Science University Act, 1995

(2)Where any such pension or provident fund has been constituted, the Government may declare that the provisions of the Provident Fund Act, 1925 (central Act 9 of 1925), fund as shall apply to such if it were a Government Provident Fund.