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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(2) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006

(2)Where any provident fund and insurance fund have been so constituted, the provisions of the Provident Fund Act, 1925 (Act 19 of 1925), shall be applicable to it as if it were a Government Provident Fund.