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[Cites 0, Cited by 0] [Section 131(3)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(3)(g) in Code on Social Security, 2020

(g)The Central Provident Fund Commissioner or the Director General of the Corporation, as the case may be, or any other officer of such Social Security Organisation authorised by it in this behalf, may, at any time or from time to time, amend or revoke any notice issued under this sub-section or extend the time for making any payment in pursuance of such notice.