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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Employees' Provident Funds Scheme, 1952

(d)[ "Commissioner" means a Commissioner for Employees' Provident Fund appointed under section 5-D of the Act and includes a Deputy Provident Fund Commissioner and a Regional Provident Fund Commissioner;] [Substituted by S.R.O. 331, dated 15.1.1958 (w.e.f. 25.1.1958).]