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[Cites 0, Cited by 0] [Section 7C] [Entire Act]

Union of India - Subsection

Section 7C(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(b)has, in consequence of information in his possession, reason to believe that any amount to be determined under section 7A or section 7B has escaped from his determination for any period notwithstanding that there has been no omission or failure as mentioned in clause (a) on the part of the employer,