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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(2) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(2)Where the University has so instituted a provident fund under sub-section (1), the Government may declare that the provisions of the Provident Fund Act, 1925 (Central Act XIX of 1925), shall apply to such fund as if the University were a local authority and the fund a Government Provident Fund.