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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(5) in The Employees' Provident Funds Scheme, 1952

(5)On re-election of a class of International Workers exempted under paragraph 27-A to join the fund or on the expiry or cancellation of an order under that paragraph, every International Worker, who but for such exemption would have become and continued as a member of the Fund, shall forthwith become a member thereof.