Section 8(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952
(a)from the employer in relation to [an establishment] to which any [Scheme or the Insurance Scheme] applies in respect of any contribution payable to [the Fund or, as the case may be, the Insurance Fund], damages recoverable under section 14B, accumulations required to be transferred under sub-section (2) of section 15 [or under sub-section (5) of section 17] or any charges payable by him under any other provision of this Act or of any provision of the [Scheme or the Insurance Scheme] ; or
