REGENT COMPUTRONICS PVT. LTD.

M/S. R D 34 Ariyakudi Primary Agricultural Co-Operative Bank Appellant

V/S

EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL Respondents

Referred Judgements :-

EMP STATE INSURANCE CORPORATION VS. H M T LTD [REFERRED TO]
MCLEOD RUSSEL INDIA LIMITED VS. REG. PROVIDENT FUND COMMISSIONER, JALPAIGURI [REFERRED TO]
ASSISTANT PROVIDENT FUND COMMISSIONER,EPFO AND ANR. VS. THE MANAGEMENT OF RSL TEXTILES INDIA PVT. LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard both sides.

(2.) The short issue which arises for consideration in this case is to whether mere delay in depositing the contribution to the Provident Fund is sufficient to attract levy of damages or not.

(3.) Section 14-B of the EPF Act reads as under:

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M/S. R D 34 ARIYAKUDI PRIMARY AGRICULTURAL CO-OPERATIVE BANK Vs. EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL

Referred Judgements :-

JUDGEMENT

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