Section 8G in Employees Provident Funds Miscellaneous Provisions Act, 1952
8G. Application of certain provisions of Income Tax Act
The provisions of the Second and Third Schedules to the Income Tax Act, 1961 (43 of 1961), and the Income Tax (Certificate Proceedings) Rules, 1962, as in force from time to time, shall apply with necessary modifications as if the said provisions and the rules referred to the arrears of the amount mentioned in section 8 of this Act instead of to the Income Tax:PROVIDED that any reference in the said provisions and the rules to the "assessee" shall be construed as a reference to an employer as defined in this Act.
