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[Cites 0, Cited by 0] [Section 70A(2)] [Section 70A] [Entire Act]

Union of India - Subsection

Section 70A(2)(a) in The Employees' Provident Funds Scheme, 1952

(a)convicted for the murder or abetting the murder of the member, he shall be debarred from receiving the share of provident fund accumulations which shall be payable to other eligible members, if any, of the deceased member; or