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[Cites 0, Cited by 0] [Section 7B(4)] [Section 7B] [Entire Act]

Union of India - Subsection

Section 7B(4)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(b)no such application shall be granted on the ground of discovery of new matter or evidence which the applicant alleges was not within his knowledge or could not be produced by him when the order was made, without proof of such allegation.