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

[Cites 0, Cited by 3] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(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 pension, gratuity or provident fund to which any such person or class of persons was entitled at the time of the exemption; and

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Union of India - Subsection

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