Section 1(3)(v) in The Employees' Provident Funds Scheme, 1952
(v)[ as respects factories relating to the oxygen, acetylene and carbon-dioxide gases industry added to Schedule I of the Act as Item (x) under the head "Heavy and Fine Chemicals" by the notification of the Government of India in the Ministry of Labour and Employment, No. S.R.O. 1976, dated the 15th June, 1957, come into force on the 31st day of July, 1957;] [Inserted by S.R.O. 2146, dated 21.6.1957.]