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Employee's Provident Funds Miscellaneous Provisions Act, 1952 4. Power to add to Schedule I (1) The Central Government may, by notification in the Official Gazette, add to Schedule I any other industry in respect of the employees whereof it is of opinion that a provident fund scheme should be framed under this Act, and thereupon the industry so added shall be deemed to be an industry specified in Schedule I for the purposes of this Act. (2) All notifications under sub-section (1) shall be laid before Parliament, as soon as may be, after they are issued.    |
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