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Report No. 137

Appendix E

Press Release

The Law Commission is examining the delay in payment of Provident Fund and retirement dues by private enterprises, public undertakings, Trusts operating the Provident Fund etc. and the Provident Fund Commissioners to evolve an efficacious and speedy system. All persons or their legal representatives or their nominees who have not received their Provident Fund and retirement dues etc. for more than one year may kindly furnish full particulars of their cases to Member-Secretary, Law Commission, Department of Legal Affairs, 7th floor, 'A' Wing, Shastri Bhavan, New Delhi-110001 as early as possible, so as to enable the Commission to formulate its views in the matter.



Need for creating Office of Ombudsman and for Evolving Legislative - Administrative measures Inter alia to relieve hardships caused by Inordinate Delays in settling Provident Fund claims of Beneficiaries Back




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