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SC Restrains Govt from Taking Coercive Action Against Employers for Not Paying Salaries - (18 May 2020)

LABOUR AND INDUSTRIAL

Supreme Court has restrained the Government from taking coercive action against employers who don’t pay workers their entire salary during the lockdown in violation of a Ministry of Home Affairs notification of 29th March, 2020 that directed them to pay full wages.

Tags : SUPREME COURT   COERCIVE ACTION AGAINST EMPLOYERS  

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