Section 67(a) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
(a)Where the employer is not a company [as defined in clause (i) of sub-section (1) of section 3 of the Companies Act, 1956 (1 of 1956)], in securities of the nature specified in clauses (a), (b), (c), (d) or (e) of section 20 of the Indian Trusts Act, 1882 (2 of 1882), or in a Post Office Savings Bank Account in India, and
