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 1] [Section 32B] [Entire Act] Union of India - Subsection Section 32B(c) in The Employees' Provident Funds Scheme, 1952 (c)in other cases, depending on merits, reduction of damages up to 50 per cent. may be allowed.]
