Sign In
x

The Income Tax Department NEVER asks for your PIN numbers, passwords or similar access information for credit cards, banks or other financial accounts through e-mail.

The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.

Continue >
© This is the official website of Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India.
Click to Wetelltagline
ask 1800 180 1961/ 1961
Click to ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Forms/Downloads
  5. Tax e-Services
  6. Publicity Campaign
  7. Contact us
  8. Feedback
  9. I AM
  10. I NEED
  11. PAN
  12. RETURNS
  13. CHALLANS
Income Tax Department > Tax Laws & Rules > Acts > Employees Provident Funds And Miscellaneous Provisions Act, 1952 Income Tax Department   >   All Acts   >   Employees Provident Funds And Miscellaneous Provisions Act, 1952
For multiple keywords search please use space between each keyword
72 Record(s) | Page [1 of 8]

Section - 1

Short title, extent and application

Section - 2

Definitions

Section - 2A

Establishment to include all departments and branches

Section - 3

Power to apply Act to an establishment which has a common provident fund with another establishment

Section - 4

Power to add to Schedule I

Section - 5

Employees' Provident Fund Schemes

Section - 5A

Central Board

Section - 5AA

Executive Committee

Section - 5B

State Board

Section - 5C

Board of Trustees to be body corporate

1 2 3 4 5 6