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[Cites 0, Cited by 0] [Section 72(5)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(5)(c) in The Employees' Provident Funds Scheme, 1952

(c)Every employer shall, on the death of the member and on receipt of an application for receiving the amount standing to the credit of such member, forward forthwith [, but not later than five days of its receipt,][the said application to the Commissioner or any other officer authorised by him in this behalf. [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).]