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[Cites 0, Cited by 0] [Section 72(5)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(5)(b) in The Employees' Provident Funds Scheme, 1952

(b)Every employer shall, at the time when a member of the Fund leaves the service, be required to get the claim application, for payment of provident fund in cases specified in clause (e) of sub-paragraph (1), and in [* * *] [sub-paragraph (2) of paragraph 69, duly filled in and attested, and to give the said application to the member, for submission, on completion of the period specified in [* * *] [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).][sub-paragraph (2) of paragraph 69, [provided the member continues to remain unemployed in a factory or other establishment to which the Act applies] [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).], [either through post or in person with proper identification, to the Commissioner or any other officer authorised by him in this behalf. [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).]