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

Union of India - Subsection

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

(h)The Central Provident Fund Commissioner or the Director General of the Corporation, as the case may be, or any other officer of such Social Security Organisation authorised by it in this behalf, shall grant a receipt for any amount paid in compliance with a notice issued under this sub-section, and the person so paying shall be fully discharged from his liability to the employer to the extent of the amount so paid.