Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79C(6)] [Section 79C] [Entire Act] Union of India - Subsection Section 79C(6)(d) in The Employees' Provident Funds Scheme, 1952 (d)is an employer of an exempted or unexempted establishment which has defaulted in payment of any dues under the Act.