Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 7B] [Entire Act] Union of India - Subsection Section 7B(3) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952 (3)Where it appears to the officer receiving an application for review that there is no sufficient ground for a review, he shall reject the application.
