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Allahabad HC Issues Notice to UP Govt on PIL Challenging Relaxation of Labour Laws - (15 May 2020)

LABOUR AND INDUSTRIAL

Allahabad High Court has issued notice to the Uttar Pradesh Government in a Public Interest Litigation challenging the Government order for relaxation of certain labour laws, particularly the provisions of the Factories Act, 1948, in the State.

Tags : ALLAHABAD HIGH COURT   RELAXATION OF LABOUR LAWS  

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