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Union of India - Section

Section 48 in The Employees' Provident Funds Scheme, 1952

48. [ Current Account. [Substituted by Notification No. G.S.R. 360(E), dated 5.5.2015 (w.e.f. 2.9.1952)]

- The Commissioner shall deposit the contribution received from the employers electronically through internet banking in the Reserve Bank or the State Bank of India or any other Nationalised Bank [or through PayGov platform] [Substituted by G.S.R. 1809, dated 28.9.1968.] [or through scheduled banks in India including private sector banks] [Substituted 'or through PayGov platform' by Notification No. G.S.R. 6(E), dated 4.1.2017 (w.e.f. 2.9.1952).] in the Current Account of the Fund.]Chapter-VII Administration Of The Fund, Accounts And Audit