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SC: Reinstatement Not Automatic in Cases of Violation of Retrenchment Conditions - (09 Sep 2021)

LABOUR AND INDUSTRIAL

Supreme Court has observed that the reinstatement of terminated workmen cannot be automatic in cases of violation of retrenchment conditions under Section 25F of the Industrial Disputes Act, 1947.

Tags : SUPREME COURT   CASES OF VIOLATION OF RETRENCHMENT CONDITIONS  

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