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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(5)(c) in Code on Social Security, 2020

(c)The competent authority shall, after due inquiry and after giving the parties to the dispute a reasonable opportunity of being heard, determine the matter or matters in dispute and if, as a result of such inquiry any amount is found to be payable to the employee, the competent authority shall direct the employer to pay such amount or, as the case may be, such amount as reduced by the amount already deposited by the employer.