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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(4)(i) in The Employee's Deposit-Linked Insurance Scheme, 1976

(i)The Central Provident Fund Commissioner may by order and subject to such conditions as may be specified in the order exempt from the operation of all or any of the provisions of this Scheme any class of employees to whom this Scheme applies, on receipt of an application therefore, in such form as the Commissioner may specify: