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J&K HC Directs UT Administration to Ensure Welfare of Migrant Workers & Contract Labourers - (20 Apr 2020)

CIVIL

Jammu & Kashmir High Court has directed the Divisional Commissioners of Jammu & Srinagar to submit a report to the tune of the conditions that a large number of migrant and contract workers are living under.

Tags : JAMMU & KASHMIR HIGH COURT   MIGRANT WORKERS  

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