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SC: Any Delay in Payment of EPF Contribution is Sine Qua Non from Imposition of Levy of Damages - (24 Feb 2022)

LABOUR AND INDUSTRIAL

Supreme Court has observed that any default or delay in the payment of EPF contribution by the employer is a sine qua non for imposition of levy of damages under Section 14B of the Employees Provident Fund & Miscellaneous Provisions Act, 1952.

Tags : SUPREME COURT   DELAY IN PAYMENT OF EPF CONTRIBUTION  

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