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SC Seeks Govt’s Reply on Wages of MSME Workers by May 15 - (12 May 2020)

LABOUR AND INDUSTRIAL

Supreme Court has sought the Union government’s response in Petitions on whether Micro, Small and Medium Enterprises (MSMEs) workers voluntarily abstaining from work during the lockdown should be paid full wages by 15th May, 2020.

Tags : SUPREME COURT   WAGES OF MSME WORKERS  

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