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

Union of India - Subsection

Section 8D(1) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(1)When the authorised officer issues a certificate to a Recovery Officer under section 8B, it shall not be open to the employer to dispute before the Recovery Officer the correctness of the amount, and no objection to the certificate on any other ground shall also be entertained by the Recovery Officer.