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Himachal Pradesh High Court: Denial of Salary A 'Continuing Wrong'; Not Barred By Limitation - (14 Jan 2020)

LABOUR AND INDUSTRIAL

Himachal Pradesh High Court has observed that the issues pertaining to payment of salary, allowance, etc. are not barred by limitation due to their recurring nature.

Tags : HIMACHAL PRADESH HIGH COURT   SALARY  

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