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Gujarat HC: Labour Courts/Tribunals Must Factor Nature of Employment u/s 11A of ID Act - (24 Feb 2022)

LABOUR AND INDUSTRIAL

Gujarat High Court has held that while exercising its powers under Section 11A of the Industrial Disputes Act, 1947 (ID Act), the Labour Courts/ Tribunals must factor in the nature of employment, whether public or private.

Tags : GUJARAT HIGH COURT   NATURE OF EMPLOYMENT  

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