Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5D] [Entire Act] Union of India - Subsection Section 5D(5) in Employees Provident Funds Miscellaneous Provisions Act, 1952 (5)A State Board may, with the approval of the State Government concerned, appoint such staff as it may consider necessary.
