Undue Delay by Courts in Implementing Welfare Schemes Will Defeat its Purpose: Madras HC - (21 Jun 2018)
Madras High Court has held that Employees Provident Fund Act is a welfare statute and courts have to be cautious that the quasi-judicial functions of authorities concerned are not hampered or else it will cause undue delay in implementing such welfare schemes in favour of the employees.
Tags : MADRAS HIGH COURT EMPLOYEES PROVIDENT FUND
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