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SC Issues Notice in Plea Challenging Gujarat Governments' Notification Extending Work Hours - (05 Aug 2020)

LABOUR AND INDUSTRIAL

Supreme Court has issued notice in a plea challenging the notification issued by the Gujarat Labour and Employment Department granting exemptions to all factories in Gujarat from provisions of the Factories Act, 1948 relating to daily working hours, weekly working hours, intervals for rest and spread overs of adult workers as well as from payment of overtime wages at double rate.

Tags : SUPREME COURT   GUJARAT GOVERNMENTS' NOTIFICATION EXTENDING WORK HOURS  

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