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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(1)(e) in The West Bengal Labour Welfare Fund Act, 1974

(e)is an employer or the representative of an employer, if the employer is a defaulter in paying contribution under the Employees' Provident Funds and Family Pension Fund Act, 1952, or under the Employees' State Insurance Act, 1948.