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Delhi HC: Termination of Probationer During Period of Probation is Not Retrenchment - (17 Aug 2020)

LABOUR AND INDUSTRIAL

Delhi High Court has states that termination of a probationer during the period of probation does not amount to retrenchment within the meaning of Section 2(oo) of the Industrial Disputes Act, 1947.

Tags : DELHI HIGH COURT   TERMINATION OF PROBATIONER  

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