Section 14AB in Employees Provident Funds Miscellaneous Provisions Act, 1952
14AB. Certain offences to be cognizable
(1)Notwithstanding anything contained in [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.Employees Provident Funds and Miscellaneous Provisions Act, 1952 Back
