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J&K HC: Without Gazette Notification PF Coverage is 'Non Est' in Law - (28 Apr 2025)

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J&K HC has held that proceedings regarding registration of a cooperative society under J&K Employees' Provident Funds and Miscellaneous Provisions Act, 1961 are non est in the eyes of law unless a notification under Section 1(4) of the act is issued.

Tags : J&K HIGH COURT   GAZETTE NOTIFICATION   COOPERATIVE SOCIETY  

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