Section 22(2)(a) in The Metal Corporation (Nationalisation and Miscellaneous Provisions) Act, 1976

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

(a)the manner in which the monies in any provident or other fund referred to in sub-section (2) of section 15 shall be dealt with;

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