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Cal. HC: Once Funds of PF are Transferred to Statutory Fund, Employees Can’t Claim a Separate Share - (04 Feb 2025)

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Calcutta High Court has observed that once funds of a provident fund trust are transferred to the statutory Provident Fund, employees cannot claim a separate share from the “Reserve & Surplus” fund after receiving full dues.

Tags : CALCUTTA HIGH COURT   STATUTORY FUND   PROVIDENT FUND  

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