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

State of Jammu-Kashmir - Subsection

Section 8A(1) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961

(1)Any officer authorised by the Government in this behalf may, by order, determine the amount due from any employer under any provision of this Act or the Scheme and for this purpose may conduct such inquiry as he may deem necessary.