SC: EPFO Employees Must Ensure Compliance with the Timelines Provided Under IBC - (01 Sep 2023)
LABOUR AND INDUSTRIAL
Supreme Court has held that Commissioner and employees of EPFO must take steps to ensure that there is compliance with timelines provided under Insolvency & Bankruptcy Code, 2016, and in case there is dereliction of duty, action should be taken against erring employees in accordance with the law.
Tags : SUPREME COURT EPFO EMPLOYEES IBC
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