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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(2) in Maharaja Bhupinder Singh Punjab Sports University Act, 2019

(2)Where such provident fund or other similar fund has been so constituted, the State Government may declare that the provisions of the Provident Funds Act, 1925, as amended from time to time, shall apply to such fund, as if it were a Government provident fund.