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SC: Can’t Recover Excess Payments Made to Employee in Absence of Fraud or Misrepresentation - (07 Apr 2025)

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Supreme Court has observed that if an excess payment made to an employee was not on account of any fraud or misrepresentation on the part of the employee then such payment cannot be recovered by the employer.

Tags : SUPREME COURT   EXCESS PAYMENTS   FRAUD   MISREPRESENTATION  

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