Section 26(1)(b) in The Employees' Provident Funds Scheme, 1952

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(b) in The Employees' Provident Funds Scheme, 1952

(b)Every employee employed in or in connection with the work of a factory or other establishment to which this Scheme applies, other than an excluded employee, shall also be entitled and required to become a member of the fund from the day this paragraph comes into force in such factory or other establishment if on the date of such coming into force, such employee is a subscriber to a provident fund maintained in respect of the factory or other establishment or in respect of any other factory or establishment (to which the Act applies) under the same employer:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 26(1)(b) in The Employees' Provident Funds Scheme, 1952