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

Union of India - Subsection

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

(d)If the applicant is unable to send the claim application through the employer or duly attested by him, for any reason whatsoever, he may forward it to the Commissioner or any other officer authorised by him in this behalf, and wherever necessary, the Commissioner or any other officer authorised by him in this behalf, may forward such application to the employer and the employer shall be required to return it within five days of its receipt.]