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[Cites 0, Cited by 1] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(a)require an employer or any contractor from whom any amount is recoverable under section 8A to furnish such information as he may consider necessary;