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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(1)(ii) in The Employees' Provident Funds Scheme, 1952

(ii)the instrument making such appointment has been received by the Chairman of the [Central Board][or the Regional Committee, as the case may be [* * *] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).] [before the date fixed for the meeting. [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).]