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Delhi High Court: Mahanagar Telephone Nigam Limited No Longer Exempted from Provident Fund Act - (20 Jan 2020)

CIVIL

Delhi High Court has denied Mahanagar Telephone Nigam Limited's Plea challenging an order issued against it, wherein the relaxation granted to it under the Employees’ Provident Funds & Miscellaneous Provisions Act, 1952, was withdrawn.

Tags : DELHI HIGH COURT   MAHANAGAR TELEPHONE NIGAM LIMITED  

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