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[Cites 0, Cited by 0] [Section 8F(3)] [Section 8F] [Entire Act]

Union of India - Subsection

Section 8F(3)(vii) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(vii)The Central Provident Fund Commissioner or the officer so authorised may, at any time or from time to time, amend or revoke any notice issued under this sub-section or extend the time for making any payment in pursuance of such notice.