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US Court Refuses to Strike Down Work Permits for Spouses of H1B Visa Workers - (11 Nov 2019)

CIVIL

United States Court has refused to strike down, for the time being, an Obama-era rule that permitted spouses of H-1B visa holders to work in America. The H-1B visa is a non-immigrant visa that allows the US companies to employ foreign workers in specialty occupations.

Tags : US COURT   H1B VISA  

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