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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(1)(c) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(c)not more than fifteen persons representing Governments of such states as the Central Government may specify in this behalf, appointed by the Central Government;