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SC: PF Can’t be Withheld Without Proving Actual Loss Caused by Employee - (09 Nov 2023)

SERVICE

Supreme Court has held that as per Punjab National Bank (Officers’) Service Regulations, 1979 bank could withhold the Provident Fund (PF) amount only when any loss is proved to be caused to it by an employee’s act.

Tags : SUPREME COURT   PROVIDENT FUND   PUNJAB NATIONAL BANK  

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