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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(a)require an employer [or any contractor from whom any amount is recoverable under section 8A] to furnish such information as he may consider necessary;