Seamen's Provident Fund Act, 1966


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Section
 Section Title
  INTRODUCTION
  1 Short title and application View Judgements
  2 Definitions View Judgements
  3 Seamens Provident Fund Scheme View Judgements
  4 Vesting of Fund, etc View Judgements
  5 Constitution of Board of Trustees View Judgements
  6 6. Committees View Judgements
  7 Appointment of employees of Board View Judgements
  8 8. Contributions View Judgements
  9 Determination of moneys due from employers View Judgements
  10 Mode of recovery of moneys due from employers View Judgements
  11 Fund deemed to be recognised Provident Fund under Act 43 of 1961 View Judgements
  12 Protection against attachment View Judgements
  13 Priority of payment of contributions over other debts View Judgements
  14 Employer not to reduce wages View Judgements
  15 Inspectors . View Judgements
  16 Penalties View Judgements
  17 Offences by companies View Judgements
  18 Power to recover damages View Judgements
  19 Transfer of account View Judgements
  20 Power to exempt View Judgements
  21 Protection for acts done in good faith View Judgements
  22 Delegation View Judgements
  23 Power to remove difficulties View Judgements
  24 Scheme to be laid before Houses of Parliament View Judgements
  SCHEDULE I



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