Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Section 7A] [Entire Act] Union of India - Subsection Section 7A(3) in Employees Provident Funds Miscellaneous Provisions Act, 1952 (3)No order shall be made under sub-section (1), unless [the employer concerned] is given a reasonable opportunity of representing his case.
