Section 67(b) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
(b)Where the employer is a company [as defined in clause (i) of sub-section (1) of section 3 of the Companies Act, 1956 (1 of 1956)], in accordance with the provisions of sub-section (1) of section 418 of the Companies Act, 1956 (1 of 1956),
