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[Cites 0, Cited by 0] [Section 8B(1)] [Section 8B] [Entire Act]

Union of India - Subsection

Section 8B(1)(c) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(c)appointing a receiver for the management of the movable or immovable properties of the establishment or, as the case may be, the employer: