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[Cites 0, Cited by 0] [Section 8E] [Entire Act]

Union of India - Subsection

Section 8E(2) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(2)Where a certificate for the recovery of amount has been issued, the authorized officer shall keep the Recovery Officer informed of any amount paid or time granted for payment, subsequent to the issue of such certificate.