Section 3 in The Employees' Provident Funds And Miscellaneous Provisions (Amendment) Act, 1996
3. Amendment of section 2. In section 2 of the principal Act,-
(a)clauses (gg) and (ggg) shall be omitted;(b)after clause (k), the following clauses shall be inserted, namely:-(kA) " Pension Fund" means the Employees' Pension Fund established under sub- section (2) of section 6A;(KB)" Pension Scheme" means the Employees' Pension Scheme framed under sub- section (1) of section 6A;';(c)after clause. (1) the following clause shall be inserted, namely:-(ll)" superannuation", in relation to employee, who is the member of the Pension Scheme means the attainment, by the, said employee, the age. of fifty- eight Years;'.
