Section 17(6) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(6)Subject to the provisions of sub-section (1C) the employer of an exempted establishment or of an exempted employee of an establishment to which the provisions of the Pension Scheme apply, shall, notwithstanding any exemption granted under sub-section (1) or sub-section (2), pay to the Pension Fund such portion of the employer’s contribution to its provident fund within such time and in such manner as may be specified in the Pension Scheme.
