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Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act - (24 Nov 2025)

BANKING

Supreme Court held that employees' provident fund dues under the EPF Act take precedence over banks’ claims under the SARFAESI Act, reaffirming that the statutory first charge of EPF overrides the priority granted to secured creditors in Section 26E of the SARFAESI Act.

Tags : PROVIDENT FUND   BANK’S CLAIM   PRIORITY  

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