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[Cites 0, Cited by 2] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in U.P. Urban Planning and Development Act, 1973

(2)Where any such person, or provident fund has been constituted, the State Government may declare that the provisions of the Provident Funds Act, 1925, shall apply to such fund as if it were Government Provident Fund.