Section 8(2) in The Employees' Provident Funds Scheme, 1952
(2)[ If any question arises whether any person is disqualified under sub-paragraph (1), it shall be referred to the Central Government and the decision of the Central Government on any such question shall be final.] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).]
