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

Union of India - Subsection

Section 5A(1)(e) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(e)[ten persons] representing employees in the establishments to which the Scheme applies, appointed by the Central Government after consultation with such organizations of employees as may be recognized by the Central Government in this behalf.