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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(2) in Tamil Nadu Music and Fine Arts University Act, 2013

(2)Where the University has so instituted a provident fund under sub-Central Act XIX section (1), the Government may declare that the provisions of the Provident of 1925. Funds Act, 1925, shall apply to such funds as if the University were a local Authority and the fund a Government Provident Fund.