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[Cites 0, Cited by 0] [Section 224C(6)] [Section 224C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 224C(6)(d) in The U.P. Municipalities Act, 1916

(d)any amount which licensee may have failed to pay in respect of either Iris contribution or the employees' contribution realised by him or any other dues recoverable from licensee under the Employees' Provident Fund Act, 1952 or the Employees' State Insurance Act, 1948 in respect of persons employed in connection with the water-works.