Section 8(b) in Employees Provident Funds Miscellaneous Provisions Act, 1952
(b)from the employer in relation to an exempted [establishment] in respect of any damages recoverable under section 14B or any charges payable by him to the appropriate Government under any provision of this Actor under any of the conditions specified 60[under section 17 or in respect of the contribution payable by him towards the [Pension] [Scheme or the Insurance Scheme] under the said section 17], may, if the amount is in arrears, [be recovered [in the manner specified in sections 8B to 8G.]
