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[Cites 0, Cited by 0] [Section 131(3)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(3)(c) in Code on Social Security, 2020

(c)A copy of the notice shall be forwarded to the employer at his last address known to the Central Provident Fund Commissioner or the Director General of the Corporation, as the case may be, or any other officer of such Social Security Organisation authorised by it in this behalf and in the case of a joint account to all the joint holders at their last addresses so known.