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DHC: Merely Because Postal Notice was Unserved, Inference of Non-Appearance Cannot be Drawn - (30 Aug 2019)

LABOUR AND INDUSTRIAL

Delhi High Court(DHC) has ruled while remanding an industrial dispute back to the Industrial Tribunal that the aim and objective of the Industrial Disputes Act, 1947 was not only to provide a permanent machinery for the settlement of industrial disputes but also aimed at improving the service condition of industrial labour force.

Tags : DHC   POSTAL NOTICE  

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