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

Union of India - Subsection

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

(b)A notice under this sub-section may be issued to any person who holds or may subsequently hold any money for or on account of the employer jointly with any other person and for the purposes of this sub-section, the shares of the joint holders in such account shall be presumed, until the contrary is proved, to be equal.