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Madhya Pradesh High Court Fines Hospital for not Having ICC - (19 Sep 2019)

CIVIL

Madhya Pradesh High Court has levied fine of Rs 50000 on Medanta Hospital, Indore for not having an Internal Complaints Committee(ICC) required to be constituted under Section 4(1) of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013. It also directed the hospital to pay compensation to the tune of Rs 25 lakhs to the Complainant in the case for failing to address her case of sexual harassment.

Tags : MADHYA PRADESH HIGH COURT   ICC  

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