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Kerala HC Refuses to Stay Ordinance for Deferment of Salary Payment in Public Emergencies - (06 May 2020)

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Kerala High Court has refused to grant interim relief of stay in the petitions challenging the Kerala Disaster and Public Health Emergency (Special Provisions) Ordinance, 2020 for deferment of salary payments in situations of public emergencies.

Tags : KERALA HIGH COURT   DEFERMENT OF SALARY PAYMENT IN PUBLIC EMERGENCIES  

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