Section 17(6) in Employees Provident Funds Miscellaneous Provisions Act, 1952
(6)Subject to the provisions of sub-section [(1C)], the employer of an exempted establishment to which the provisions of the [Pension] Scheme apply, shall, notwithstanding any exemption granted under sub-section (1) or sub-section (2), pay to the [Pension] Fund such portion of the employers contribution to its provident fund within such time and in such manner as may be specified in the [Pension] Scheme.]
