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Union of India - Section

Section 14AB in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

14AB. Certain offences to be cognizable.—

Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898) an offence relating to default in payment of contribution by the employer punishable under this Act shall be cognizable.