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[Cites 0, Cited by 0] [Section 82A] [Entire Act]

Union of India - Subsection

Section 82A(4) in The Employees' Provident Funds Scheme, 1952

(4)The employer shall, after complying with sub-paragraph (2) and sub-paragraph (3), file a return in such form as may be specified by the Central Provident Fund Commissioner, to the Regional Provident Fund Commissioner.