Section 11(1)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(a)from the employer in relation to [an establishment] to which any [Scheme or the insurance Scheme] applies in respect of any contribution payable to the Fund [or, as the case may be, the Insurance Fund], damages recoverable under section 14B, accumulations required to be transferred under sub-section (2) of section 15 or any charges payable by him under any other provision of this Act or of any provision of the

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Union of India - Subsection

Section 11(1)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952