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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(2) in The Anna University of Technology, Chennai Act, 2010

(2)Where the University has so instituted a provident fund under subsection (1), the Government may declare that the provisions of the Provident Funds Act, 1925 (Central Act XI of 1925), shall apply to such funds as if the University were a local authority and the fund a Government Provident Fund.