Section 27AA in The Employees' Provident Funds Scheme, 1952
27AA. [ Terms and conditions of exemption. [Inserted by G.S.R. 18, dated 22.12.2000 (w.e.f. 6.1.2001).]
- All exemptions already granted or to be granted hereafter under section 17 of the Act or under paragraph 27-A of the scheme shall be subject to the terms and conditions as given in the Appendix A.[APPENDIX "A"Revised conditions for grant of exemption under section 17 of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952The following are the revised conditions for grant of exemption under section 17 of the Act, 1952:-
