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[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(1)(a) in The Provident Funds Act, 1925

(a)" Central Government officer" means a subscriber to, or depositor in, a contributory provident fund constituted by the Central Government, who, immediately before his retirement, is a member of a Central Service Class I, but does not include an officer appointed under a contract of service for a specified term;