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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(c) in The Employees' Provident Funds And Miscellaneous Provisions (Amendment) Act, 1996

(c)after clause. (1) the following clause shall be inserted, namely:-
(ll)" superannuation", in relation to employee, who is the member of the Pension Scheme means the attainment, by the, said employee, the age. of fifty- eight Years;'.