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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(2)(i) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(i)deductions for subscriptions to, and for repayment of advances from, any provident fund to which the Employees Provident Funds Act, 1952 (Central Act 19 of 1952) applies or any recognised provident fund as defined in section 2(38) of the Income Tax Act, 1961 (Central Act 43 of 1961), or any provident fund approved in this behalf by the Government during the continuance of such approval;