Section 8C(2)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

[Cites 0, Cited by 0] [Section 8C(2)] [Section 8C] [Entire Act]

(b)is of the opinion that, for the purpose of expediting or securing the recovery of the whole or any part of the amount, it is necessary so to do,

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