Section 79C(9) in The Employees' Provident Funds Scheme, 1952
(9)In case of any dispute or doubt, the matter shall be referred to the Regional Provident Fund Commissioner in whose jurisdiction the Head Office of the establishment is located. The decision of the Commissioner in the matter shall be final and binding.] [Substituted by G.S.R. 18, dated 22.12.2000 (w.e.f. 6.1.2001).][Chapter-X] [Inserted by S.R.O. 2981, dated 4.12.1956.]
