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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(a)in the case of an exemption granted under sub-section (1), with any of the conditions imposed under that sub-section or sub-section(1A)or with any of the provisions of the sub-section (3);
(aa)in the case of an exemption granted under sub-section (1C), with any of the conditions imposed under that sub-section; and