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1. Short title, extent and commencement.- (1) This Act may be called the Provident Funds Act, 1925. (2) It extends to the whole of India 2[except the State of Jammu and Kashmir] 3***. (3) It shall come into force on such date4 as the Central Government may, by notification in the Official Gazette, appoint. 1. This Act has been declared to be in force in-the district of Khondmals by Regulation 4 of 1936, s. 3 and Sch.; and the district of Angul by Regulation 5 of 1936, s. 3 and Sch., also partially extended to Berar by C.P. and Berar Act 4 of 1941; amended partially in U.P. by U.P. Act 19 of 1953. The Act has been extended to Goa, Daman and Diu by Regulation 12 of 1962, s. 3 and Sch.; to Pondicherry (w.e.f. 1-10-1963) by Regulation 7 of 1963, s. 3 and Sch. I, to Dadra and Nagar Haveli (w.e.f. 1-7-1965) by Regulation 6 of 1963, s. 2 and Sch. I and to Laccadive, Minicoy and Amindivi Islands (w.e.f. 1-10-1967) by Regulation 8 of 1965, s. 3 and Sch. 2. Subs. by Act 3 of 1851, s. 3 and Schedule, for "except Part B States". 3. The words "including British Baluchistan" omitted by the A.O. 1948. 4. 1st April, 1926, Gazette of India, 1925, Pt. I, p. 1182. 5. Ins. by Act 1 of 1930, s. 2. 6. The words "credited in respect of any such subscription or deposit" omitted by s. 2, ibid. 7. Subs. by Act 28 of 1925, s. 2, for "the authority by which the Fund has been constituted". 8. Subs. by Act 1 of 1930, s. 2, for "or otherwise in respect of, a subscription to, or deposit in,". 9. Subs. by the A.O. 1937, for "the Government".    |
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