Section 17(3A)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

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Union of India - Subsection

Section 17(3A)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(b)shall not, at any time after the exemption without the leave of the Central Government, reduce the total quantum of benefits in the nature of life insurance to which any such person or class of persons was entitled immediately before the date of the exemption,

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Union of India - Subsection

Section 17(3A)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952