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[Cites 0, Cited by 0] [Section 17(1A)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1A)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(b)the employer shall establish a Board of Trustees for the administration of the provident fund consisting of such number of members as may be specified in the Scheme;