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

Union of India - Subsection

Section 8F(1) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(1)Notwithstanding the issue of a certificate to the Recovery Officer under section 8B, the Central Provident Fund Commissioner or any other officer authorized by the Central Board may recover the amount by any one or more of the modes provided in this section.