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Madras High Court: Retired Employees Can Form Unions Under Trade Union Act, 1926 - (30 Jan 2020)

LABOUR AND INDUSTRIAL

Madras High Court has held that even retired employees of an institution have the right to form an association/ trade union under the Trade Unions Act, 1926. The Court further observed that the Authority is bound to register the Association formed by the retired employees unless there is any prohibited ground for not registering the same.

Tags : MADRAS HIGH COURT   RETIRED EMPLOYEES   TRADE UNION  

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