Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6A] [Entire Act] Union of India - Subsection Section 6A(4) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952 (4)The Pension Fund shall vest in and be administered by the Central Board in such manner as may be specified in the Pension Scheme.
