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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(lxxvii) in The Employees' Provident Funds Scheme, 1952

(lxxvii)[ as respects societies, clubs, or associations which render service to their members without charging any fee over and above the subscription fee or membership fee specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 1294, dated the 16th November, 1974, come into force on the 30th day of November, 1974;] [Inserted by G.S.R. 1401, dated 21.12.1974.]