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[Cites 0, Cited by 1] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(a)where the appropriate government is the Central Government, by such officer or authority subordinate to the Central Government or by the State Government or by such officer or authority sub-ordinate to the State Government, as may be specified in the notification; and