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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(4)(ii) in The Employee's Deposit-Linked Insurance Scheme, 1976

(ii)Where any class of employees is exempted as aforesaid, the employer shall in respect of such class of employees maintain such accounts, submit such returns, provide such facilities for inspection, pay such inspection charges and make investments in such manner as the Central Government may direct.