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[Cites 0, Cited by 0] [Section 14(1A)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1A)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(a)which shall not be less than [one year and fine of ten thousand rupees] in case of default in payment of employees' contribution which has been deducted by the employer from the employees' wages;