Section 16(2) in Employees Provident Funds Miscellaneous Provisions Act, 1952
(2)If the Central Government is of opinion that having regard to the financial position of any class of 163[establishments] or other circumstances of the case, it is necessary or expedient so to do, it may, by notification in the Official Gazette, and subject to such conditions as may be specified in the notification, exempt , whether prospectively or retrospectively,] that class of [establishments] from the operation of this Act or such period as may be specified in the notification.]
