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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2) in The Employees' Provident Funds Scheme, 1952

(2)Members should satisfy themselves as to the correctness of the annual statement and any error should be brought to the notice of the Commissioner within six months of the receipt of the statement.[* * *] [[Paragraph 73-A omitted by G.S.R. 725, dated 16.4.1963. Earlier paragraph