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[Cites 0, Cited by 0] [Section 8F] [Entire Act]

Union of India - Subsection

Section 8F(4) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(4)The Central Provident Fund Commissioner or the officer authorized by the Central Board in this behalf may apply to the court in whose custody there is money belonging to the employer for payment to him of the entire amount of such money, or if it is more than the amount due, an amount sufficient to discharge the amount due.