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[Cites 0, Cited by 13] [Section 7A(1)] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(1)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(b)determine the amount due from any employer under any provision of this Act, the Scheme or the Pension. Scheme or the Insurance Scheme, as the case may be, and for any of the aforesaid purposes may conduct such inquiry as he may deem necessary.