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SC To Centre: Ensure That Benefits of Construction Worker Welfare Cess Are Passed on to Them - (13 Nov 2017)

Supreme Court has directed the Centre to ensure that the cess collected under Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 is properly utilized for the welfare of such workers.

Tags : SUPREME COURT   CONSTRUCTION WORKER WELFARE CESS  

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