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Employee's Provident Funds Miscellaneous Provisions Act, 1952

14AB. Certain offences to be cognizable

(1) Notwithstanding anything contained in [Code of Criminal Procedure, 1898 (5 of 1898)], an offence relating to default in payment of contribution by the employer punishable under this Act shall be cognizable.



Employees Provident Funds and Miscellaneous Provisions Act, 1952 Back




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