Section 3(g) in The Additional Emoluments (Compulsory Deposit) Act, 1974
(g)any establishment, not being an establishment owned by Government, local authority or person specified, respectively, in clauses (a) to (f) (both inclusive), to which the provisions of any law relating to provident funds (other than those established under the Public Provident Fund Act, 1968 ) (23 of 1968 .) apply;
