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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(2)(f) in The Employees' Provident Funds Scheme, 1952

(f)"excluded employee" means,-
(i)a cine-worker, who having been a member of the Fund, has withdrawn the full amount of his accumulations in the fund under clause (a) or clause (c) of sub-paragraph (1) of paragraph 69;
(ii)a "cine-worker", whose wages at the time he is otherwise entitled to become a member of the Fund exceeds one thousand and six hundred rupees per month and where such remuneration is by way of a lumpsum exceeding fifteen thousand rupees.