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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(j) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(j)for the constitution of any fund or funds, including provident fund for the benefits of registered Security Guards, the vesting of such funds, the payment and contributions to be made to such funds, provision for provident fund and rates of contribution being made after taking into consideration the provisions of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, and the Scheme framed thereunder, with suitable modifications, where necessary, to suit the conditions of work of such registered Security Guards and all matters relating thereto;