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Rajasthan HC: Settlement Between Employer and Workmen to be Sent to Labour Commissioner - (05 Apr 2022)

LABOUR AND INDUSTRIAL

Rajasthan High Court has held that unequal bargaining power between an employer and its workmen under Industrial Disputes Act, 1947 requires the settlement arrived at between them must be sent to the State Government, Labour Commissioner and the conciliation officer concerned for scrutiny.

Tags : RAJASTHAN HIGH COURT   SETTLEMENT BETWEEN EMPLOYER AND WORKMEN  

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