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Supreme Court Dismisses Plea Seeking Clarity on Restructuring Wages for EPF Deduction - (19 Sep 2019)

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Supreme Court has rejected a review petition filed by a section of industry, which sought clarity on its judgment on restructuring wages for deducting Employees’ Provident Fund (EPF) contribution, leaving companies confused about the implementation of the order.

Tags : SUPREME COURT   EPF  

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