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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(2)(u) in Code on Social Security, 2020

(u)the time within which the Central Board or the Corporation, as the case may be, shall forward its view to the appropriate Government under sub-section (1), conditions which the exempted establishment or the class of establishments or an employee or class of employees, as the case may be, shall comply with after such exemption under sub-section (2) and conditions for management of the trust under sub-section (5) of section 143;