Section 24 in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
24. Application of Act 19 of 1952.-The provisions of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952), as in force for the time being, shall apply to every cinema theatre in which five or more workers are employed on any day, as if such cinema theatre were an establishment to which the aforesaid Act had been applied by a notification of the Central Government under the proviso to sub-section (3) of section 1 thereof, and as if each such worker were an employee within the meaning of that Act.
