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Labour Ministry Eases Compliance Norms for Start-Ups - (25 Jan 2016)

Labour and Employment Ministry has decided to exempt start-ups from inspections related to key labour laws—including Industrial Disputes Act, Contract Labour Act, ESI Act, Trade Union Act and Employees Provident Fund and Miscellaneous Provisions Act, in order to dispel fear and encourage businesses.

Tags : LABOUR MINISTRY   START-UPS  

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