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Gujarat HC Issues Notice on Plea Challenging Government Ordinance on Factories Act, 1948 - (13 Aug 2020)

LABOUR AND INDUSTRIAL

Gujarat High Court has issued notice on a plea challenging the ordinance promulgated by the Governor of Gujarat in connection with Factories Act, 1948, making all the offences compoundable so far as previous prosecution is concerned, and restraining new prosecution from being initiated for many offences.

Tags : GUJARAT HIGH COURT   GOVERNMENT ORDINANCE ON FACTORIES ACT   1948  

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