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Supreme Court: PF Authorities Have No Authority Over Exempted Authorities - (14 Mar 2017)

SC has held that once an establishment is covered under any one of excepted category under Section 16 of Employees’ Provident Funds and Miscellaneous Provisions Act, Authorities under Central Act cannot exercise authority over it or call upon establishment to comply with provisions of Central Act.

Tags : SUPREME COURT   EMPLOYEES’ PROVIDENT FUNDS AND MISCELLANEOUS PROVISIONS ACT  

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