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[Cites 0, Cited by 1] [Section 8A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8A(3) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961

(3)No order determining the amount due from any employer shall be made under sub-section (1), unless the employer is given a reasonable opportunity of representing his case.