- (1.)THIS judgement will dispose of 10 (ten) Revision petitions filed against prosecution under Sec. 14 (1) (A) of the Employees provident Fund and Miscellaneous Provisions Act, 1952. The petitioner accused was liable to pay employees' share as well as his own contribution to the Provident Fund for the month of October, 1985 to February, 1986. They had failed. Proceedings for recovery were started against the under sec. 8 of the Act. Certificates were issued by the Certificate Officer for the recoveries. The accused-petitioner made payment by challans dated 28. 7. 86, 25. 3. 87, 13. 4. 87. 19. 5. 87. 20. 6. 87 and lastly 10. 9. 87. Thus the last payment pertaining to the default period had been completed by 10. 9. 87.
(2.)THE above ten complaints were filed on 26. 10. 89 before the additional Chief Judicial Magistrate, Alipore 24-Parganas (South) and the learned magistrate took cognizance and directed summons to issue against the accused petitioner.
(3.)THE details of the complaints according to the number of revisions along with subject matter of the complaints may be noted here as under: JUDGEMENT_31_TLCAL0_1995Html1.htm
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