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[Cites 0, Cited by 0] [Section 32B] [Entire Act]

Union of India - Subsection

Section 32B(a) in The Employees' Provident Funds Scheme, 1952

(a)in case of a change of management including transfer of the undertaking to workers' co-operative and in case of merger or amalgamation of the sick industrial company with any other industrial company, complete waiver of damages may be allowed;