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[Cites 0, Cited by 0] [Section 14AB] [Entire Act]

Union of India - Subsection

Section 14AB(1) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(1)Notwithstanding anything contained in [Code of Criminal Procedure, 1898 (5 of 1898)], an offence relating to default in payment of contribution by the employer punishable under this Act shall be cognizable.Employees Provident Funds and Miscellaneous Provisions Act, 1952 Back