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Gujarat HC: Reinstatement a Normal Course When Section 25(F) ID Act is Violated - (25 Aug 2022)

LABOUR AND INDUSTRIAL

Gujarat High Court has held that the benefits of reinstatement would be a 'normal course' that ought to follow once there is a violative of Section 25F of Industrial Dispute Act.

Tags : GUJARAT HIGH COURT   REINSTATEMENT   INDUSTRIAL DISPUTE  

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