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[Cites 0, Cited by 2] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

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

(a)shall, in relation to the provident fund, pension and gratuity to which any such person or class of persons is entitled, maintain such accounts, submit such returns, make such investment, provide for such facilities for inspection and pay such inspection charges, as the Central Government may direct;