Section 80(3)(b) in The Employees' Provident Funds Scheme, 1952

[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(3)(b) in The Employees' Provident Funds Scheme, 1952

(b)[ Every newspaper employee employed to do any work, in or in relation to any newspaper 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 in such newspaper establishment, if on the date of such coming into force, such employee is a subscriber to a provident fund maintained in respect of the establishment or in respect of another establishment [to which the Act applies] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).][under the same employer. [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).]

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Union of India - Subsection

Section 80(3)(b) in The Employees' Provident Funds Scheme, 1952