Section 7B(4)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

[Cites 0, Cited by 0] [Section 7B(4)] [Section 7B] [Entire Act]

Union of India - Subsection

Section 7B(4)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(a)no such application shall be granted without previous notice to all the parties before him to enable them to appear and be heard in support of the order in respect of which a review is applied for, and

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Union of India - Subsection

Section 7B(4)(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952