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[Cites 0, Cited by 31] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(1)The Central Government may, by notification in the Official Gazette, add to amend or vary, either prospectively or retrospectively, the Scheme, the Pension Scheme or the Insurance Scheme, as the case may be.