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[Cites 0, Cited by 0] [Section 79C(7)] [Section 79C] [Entire Act]

Union of India - Subsection

Section 79C(7)(d) in The Employees' Provident Funds Scheme, 1952

(d)he fails to attend three consecutive meetings of the Board without obtaining leave of absence from the Chairman of the Board of Trustees. The Chairman may, however, condone the absence of a trustee if he is satisfied that there were reasonable grounds for such absence.