Section 83 in West Bengal Co-operative Societies Act, 2006
83. Employees' Provident Fund.
- Employees' Provident Fund Co-operative Societies, which are not coverable under the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (19 of 1952), may establish provident fund for the benefit of its employees with the contribution of such employees and may make contribution to the fund.at the prescribed rate and the fund shall be administered in such manner as may be prescribed.
