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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(6)(d) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(d)any amount due in respect of either the employer's contribution or the employee's contribution realised by the employer or any other dues recoverable from the employer under the Employees Provident Fund Act, 1952 or the Employees' State Insurance Act. 1948, in respect of persons employed in connection with the scheduled undertaking immediately before the appointed day that the employer may have failed to pay in accordance with the respective Acts;