Section 11(1)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(b)from the employer in relation to an exempted establishment in report of any contribution to the provident fund or any insurance fund in so far it relates to exempted employees, under the rules of the provident fund or any insurance fund, any contribution payable by him towards the Pension Fund under sub-section (6) of section 17, damages recoverable under section 14B or any charges payable by him to the appropriate Government under any provision of this Act or under any of the conditions specified under section 17,

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Union of India - Subsection

Section 11(1)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952