Section 5D(4)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

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Union of India - Subsection

Section 5D(4)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(b)if the person to be appointed is at the time of his appointment—

(i)a member of the Indian Administrative Service, or

(ii)in the service of the Central Government or a State Government or the Central Board in a Group ‘A’ or Group ‘B’ post.