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SC Says 'No' to Plea Seeking Revision of Govt’s Notification on Wages of Nurses - (22 May 2018)

Supreme Court has refused to stay a notification dated April 23 issued by the Government of Kerala revising the minimum rates of wages payable to the employees in the private hospital sector, which superseded the existing rates of minimum wages fixed by notification of the year 2013.

Tags : SUPREME COURT   MINIMUM WAGES  

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