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Bombay HC: Denial of Due Wages Infringes Upon Right of Workman - (21 Aug 2020)

CONSTITUTION

Bombay High Court has held that financial difficulties faced by employers can be no ground for non-payment of due wages to workers. The Court has further noted that Payment of due wages is a fundamental right of a worker under Article 21 of the Constitution of India, 1949.

Tags : BOMBAY HIGH COURT   PAYMENT OF WAGES  

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