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

Union of India - Subsection

Section 5A(3) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(3)The Central Board shall, subject to the provisions of section 6 and section 6C administer the Fund vested in it in such manner as may be specified in the Scheme.