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[Cites 0, Cited by 34] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(e) in The Employees' Provident Funds Scheme, 1952

(e)"continuous service" means uninterrupted service and includes service which is interrupted by sickness, accident, authorised leave, strike which is not illegal, or cessation of work not due to the employee's fault;