Section 79B in The Employees' Provident Funds Scheme, 1952
79B. [ Time-limit for communicating the views of the Central Board to the appropriate Government on a proposal for grant of exemption to an establishment [Inserted by G.S.R. 521, dated 16.8.1991 (w.e.f. 1.9.1991).]
- When an appropriate Government consults the Central Board with regard to its proposal for grant of exemption to an establishment under section 17 of the Act, the Board shall give its views on the proposal within a period of three months from the date on which such proposal is received by it.]
