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Union of India - Section
Section 43B in The Employees' Pension Scheme, 1995
43B. [ Special provision in respect of Employees' Enrollment Campaign, 2017. [Inserted by Notification No. G.S.R. 1191(E), dated 30.12.2016 (w.e.f. 16.11.1995).]
- The exceptions and modifications subject to which the provisions of this Scheme shall apply, in relation to the employees' whose membership have been declared under paragraph 82A of the Employees' Provident Funds Scheme, 1952, in accordance with the Employees' Enrollment Campaign, 2017, shall be as follows, namely:--In paragraph 5, in sub-paragraph (1), for the table, the following table shall be substituted, namely:--Table(Applicable for remittances in respect of valid declarations under Employees' Enrollment Campaign, 2017)| Period of default | Rate of damages |
| (1) | (2) |
| Between the 1stday of April, 2009 tothe 31stday of December, 2016 | One rupee per annum.] |