Section 6A(1)(B) in The Provident Funds Act, 1925

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Union of India - Subsection

Section 6A(1)(B) in The Provident Funds Act, 1925

(B)has professional qualification, but the matters in respect of which such practice is to be set up are such as are likely to give his clients an unfair advantage by reason of the posts held by him under the Central Government, or

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Union of India - Subsection

Section 6A(1)(B) in The Provident Funds Act, 1925