(4)Where a [* * *] [ The word " separate" omitted by Act 65 of 1960, Section 159 (w.e.f. 28.12.1960).] trust has been created by a company with respect to any provident fund referred to in sub-section (1), the company shall be bound to collect the contributions of the employees concerned and pay such contributions as well as its own contributions, if any, to the trustees [within fifteen days from the date of collection] [ Inserted by Act 65 of 1960, Section 159 (w.e.f. 28.12.1960).]; but in other respects, the obligations laid on the company by this section shall devolve on the trustees and shall be discharged by them instead of by the company.
