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SC Disposes PIL Recording Centre's Submissions on Relief Measures for Migrant Workers - (15 Apr 2020)

LABOUR AND INDUSTRIAL

Supreme Court has disposed of a Public Interest Litigation which sought for immediate relief to be provided to the poor, homeless and all Economically Weaker Sections in wake of the national lockdown imposed due to the COVID-19 pandemic.

Tags : SUPREME COURT   RELIEF MEASURES FOR MIGRANT WORKERS  

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