Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act] Union of India - Subsection Section 6A(2)(d) in Employees Provident Funds Miscellaneous Provisions Act, 1952 (d)such sums as the Central Government may, after due appropriation by Parliament by law in this behalf, specify.