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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(2) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(2)Where any provident fund has been so constituted the Chancellor may declare that the Provident Funds Act, 1925 (No. 19 of 1925), shall apply to such fund as if it were a Government Provident Fund.