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[Cites 0, Cited by 5] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(l) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(l)“Scheme” means the Employees Provident Fund Scheme framed under section 5;
(ll)“superannuation”, in relation to an employee, who is the member of the Pension Scheme means the attainment, by the said employee, of the age of fifty-eight years;