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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(2)Where any such pension or provident fund has been constituted, the State Government may declare that the provisions of the provident Funds Act, 1925, shall apply to such fund as if it were a Government Provident Fund.Chapter - VIII Public Private Participation