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Delhi High Court: Deduction in Prisoners Wages for Victim Fund not Wrong if Allowed under Law - (22 Nov 2019)

CIVIL

Delhi High Court has observed that there is nothing wrong with deducting wages of prisoners for victim welfare fund provided it is permitted under the statute, but it cannot be done through executive action. The Court said that while such deductions cannot be done by way of an executive order, in Delhi it was being done under the statute i.e the Delhi Prison Rules, 2018 which was permissible.

Tags : DELHI HIGH COURT   WAGES  

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