Section 13(2)(c) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961

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State of Jammu-Kashmir - Subsection

Section 13(2)(c) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961

(c)examine, with respect to any matter relevant to any of the purposes aforesaid, the employer, his agent or servant or any other person found incharge of the establishment or any premises connected therewith or whom the Inspector has reasonable cause to believe to be, or to have been, an employee in the establishment:

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State of Jammu-Kashmir - Subsection

Section 13(2)(c) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961