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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(2)(b) in The Employees' Provident Funds Scheme, 1952

(b)Every International Worker employed to do any work, in or in relation to any establishment to which this Scheme applies, other than an excluded employee, shall be entitled and required to become a member of the Fund from the beginning of the month following that in which this paragraph comes into force, if on the date of such coming into force, such employee is a subscriber to a provident fund maintained in respect of that establishment in India.