Section 79A in The Employees' Provident Funds Scheme, 1952
79A. [ Filing application for review [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).]
- Any person aggrieved by an order made under sub-section (1) of section 7-A and who desires to obtain a review of such order may apply for a review of that order, as provided in sub-section (1) of section 7-B of the Act in Form 9 to the officer who passed such order:Provided that no application for review of an order will be entertained by the concerned officer, unless the application for review is submitted within 45 days from the date of making such order.]
