Section 9(l) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(l)in respect of either the employer's or the employees' contribution realised by the employer under the Employees' Provident Fund Act, 1952, or the Employees' State Insurance Act, 1948 in respect of persons employed in connection with the specified undertakings immediately before the date of vesting that the employers may have failed to pay in accordance with the respective Acts ;
