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Delhi HC Directs UOI to Consider as Representation Plea Seeking Menstruation Leave - (23 Nov 2020)

CIVIL

Delhi High Court has directed the Union of India to consider as a representation, a plea seeking period leave and facilities of periodic rests, separate and clean toilets and provision of sanitary napkins to woman employees during menstruation period.

Tags : DELHI HIGH COURT   MENSTRUATION LEAVE  

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