(1.) The short question involved in this case is whether the appellant, Erode District Co-operative Spinning Mills, is liable to pay damages under Section 85-B of the Employees State Insurance Act, 1948, for non-remittance of ESI contributions in time.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN