Section 82(5) in The Employees' Provident Funds Scheme, 1952
(5)In paragraph 38, in sub-paragraph (1), after the second proviso, the following proviso shall be inserted, namely:-"Provided also that the Central Government shall pay the employer's share of contribution in respect of an employee who is a person with disability, up to a maximum period of three years from the date of commencement of membership of the Fund.]
