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

Union of India - Subsection

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

(x)If the person to whom a notice under this sub-section is sent fails to make payment in pursuance thereof to the Central Provident Fund Commissioner or the officer so authorised he shall be deemed to be an employer in default in respect of the amount specified in the notice and further proceedings may be taken against him for the realisation of the amount as if it were an arrear due from him, in the manner provided in sections 8B to 8E and the notice shall have the same effect as an attachment of a debt by the Recovery Officer in exercise of his powers under section 8B.