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

State of Tamilnadu - Subsection

Section 34(2)(i) in Tamil Nadu Shops and Establishments Act, 1947

(i)deductions for subscription to, and for repayment of advances from, any provident fund to which the Provident Funds Act, 1952 applies or any recognized provident fund as defined in section 58A of the Indian Income Tax Act 1922, or any provident fund approved in this behalf by the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government during the continuance of such approval;