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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(6) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(6)The Pension Scheme may provide that all or any of its provisions shall take effect either prospectively or retrospectively on such date as may be specified in that behalf in that Scheme.