Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 14(1A)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1A)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(b)which shall not be less than six months and a fine of five thousand rupees, in any other case: