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

State of Bihar - Subsection

Section 68(2) in Patna University Act, 1976

(2)Where any such pension, gratuity, insurance or provident fund is constituted in this manner, the State Government may declare that the provisions of the Provident Funds Act, 1925 (Act No. 19 of 1925) shall apply to the said Fund as if that fund is State Provident Fund.