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NCLAT: Pension, Gratuity, PF not Incorporated in Liquidation Assets - (20 Aug 2019)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has upheld the view taken by National Company Law Tribunal, Principal Bench that provident fund, pension fund, gratuity fund dues are not included in ‘liquidation estate’. NCLAT further confirmed that the dues should be paid to the workers directly and would not fall under the mechanism of distribution of assets as provided under Section 53 of Insolvency and Bankruptcy Code, 2016.

Tags : NCLAT   PENSION  

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