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[Cites 0, Cited by 0] [Section 81(3)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3)(b) in The Employees' Provident Funds Scheme, 1952

(b)Every cine-worker employed to do any work, in or in relation to any feature film in a film production unit to which this Scheme applies, other than an excluded employee, shall be entitled and required to become a member of the Fund from the beginning of the month following that in which this paragraph comes into force in such film production unit, if on the date of such coming into force, such employee is a subscriber to a provident fund maintained in respect of the establishment or in respect of another establishment under the same employer.