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Karnataka HC Upholds Wage Revisions Notified by Government in 37 Sectors - (16 Apr 2020)

LABOUR AND INDUSTRIAL

Karnataka High Court has upheld the decision of the State Government to revise the amount of minimum wages to be paid to employees in 37 sectors of employment. The Court has held that it cannot be said that while fixing the rates of minimum wages the State government has exceeded the jurisdiction vested within it.

Tags : KARNATAKA HIGH COURT   WAGE REVISIONS  

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