Section 17(3)(b) in Employees Provident Funds Miscellaneous Provisions Act, 1952

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Union of India - Subsection

Section 17(3)(b) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(b)shall not, at any time after the exemption, without the leave of the Central Government, reduce the total quantum of benefits in the nature of pension, gratuity or provident fund to which any person or class of persons was entitled at the time of the exemption; and

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Union of India - Subsection

Section 17(3)(b) in Employees Provident Funds Miscellaneous Provisions Act, 1952