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Union of India - Section
Section 28A in The Employee's Deposit-Linked Insurance Scheme, 1976
28A. [ Special provision in respect of Employees' Enrollment Campaign, 2017. [Inserted by Notification No. G.S.R. 1192(E), dated 30.12.2016 (w.e.f. 28.7.1976).]
- The exceptions and modifications subject to which the provisions of this Scheme shall apply, in relation to the employees' whose membership have been declared under paragraph 82A of the Employees' Provident Funds Scheme, 1952, in accordance with the Employees' Enrollment Campaign, 2017, shall be as follows, namely:-In paragraph 8A, in sub-paragraph (1), for the Table, the following Table shall be substituted, namely:--Table(Applicable for remittances in respect of valid declarations under Employees' Enrollment Campaign, 2017)| Period of default | Rate of damages |
| (1) | (2) |
| Between the 1stday of April, 2009 to the 31stdayof December, 2016 | One rupee per annum.] |