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Delhi HC: Employees Strictly Liable to Return Company Property Upon Termination of Employment - (28 Oct 2025)

COMPANY

Delhi High Court held that under Section 452 of the Companies Act, 2013, an employee is strictly liable to return all company property upon the termination of employment, emphasizing that this obligation is mandatory and non-negotiable regardless of the circumstances of departure.

Tags : EMPLOYEE   COMPANY   TERMINATION  

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