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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(b) in The Employees' Provident Funds Scheme, 1952

(b)two persons appointed by the [Chairman of the Central Board] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] on the recommendation of the State Government;