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SC Approves Constitution Of Wage Revision Committee For Nurses, Hospital Staff In Kerala - (10 Nov 2017)

Supreme Court has approved the constitution of a committee constituted by Kerala Government under Section 9 of Minimum Wages Act, 1948, for revising the wages of nurses and hospital staff, by dismissing an appeal filed by the Kerala Private Hospital Association.

Tags : SUPREME COURT   NURSES   HOSPITAL  

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