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[Cites 0, Cited by 0] [Section 17(1A)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1A)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(a)the provisions of sections 6, 7A, 8 and 14B shall, so far as may be, apply to the employer of the exempted establishment in addition to such other conditions as may be specified in the notification granting such exemption, and where such employer contravenes, or makes default in complying with any of the said provisions or conditions or any other provision of this Act, he shall be punishable under section 14 as if the said establishment had not been exempted under the said clause (a);