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

Union of India - Subsection

Section 6A(5) in The Provident Funds Act, 1925

(5)Where within a period of sixty days of the date of receipt of an application under sub- section (3), the Central Government does not refuse to grant the permission applied for or does not communicate the refusal to the applicant, the Central Government shall be deemed to have granted the permission applied for.