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[Cites 0, Cited by 1] [Section 8D] [Entire Act]

Union of India - Subsection

Section 8D(2) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(2)Notwithstanding the issue of a certificate to a Recovery Officer, the authorized officer shall have power to withdraw the certificate or correct any clerical or arithmetical mistake in the certificate by sending an intimation to the Recovery Officer.