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[Cites 0, Cited by 0] [Section 82A] [Entire Act]

Union of India - Subsection

Section 82A(6) in The Employees' Provident Funds Scheme, 1952

(6)If the employer fails to remit the contribution, interest and damages payable by him as referred to in sub-paragraph (3), then, the declaration sent by the employer under sub-paragraph (2) shall be deemed to have not been made by such employer under this Scheme.