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Kerala HC: Benefit of Gratuity Act Cannot Be Denied to Employee by Designating as Trainee - (03 Nov 2020)

LABOUR AND INDUSTRIAL

Kerala High Court has observed that an employer cannot deny the benefit of Payment of Gratuity Act, 1972 to an employee by designating him/her as trainee while extracting regular work from him.

Tags : KERALA HIGH COURT   BENEFIT OF GRATUITY ACT  

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