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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Provident Funds Act, 1925

(b)"contribution" means any amount credited in a Provident Fund, by any authority administering the Fund, by way of addition to, a subscription to or deposit or balance at the credit of an individual account in, the Fund; and "contributory Provident Fund" means a Provident Fund the rules of which provide for the crediting of contributions;