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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(1)(a) in The Employees' Provident Funds Scheme, 1952

(a)an Indian employee having worked or going to work in a foreign country with which India has entered into a social security agreement and being eligible to avail the benefits under a social security programme of that country, by virtue of the eligibility gained or going to gain, under the said agreement;