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SC: BCCI Can be Said to be a ‘Shop’ to Attract Provisions of ESI Act - (31 Aug 2022)

LABOUR AND INDUSTRIAL

Supreme Court has held that Board of Control for Cricket in India (BCCI) can be said to be a ‘shop’ for the purposes of attracting the provisions of Employees State Insurance Act, 1948, as activities of the BCCI are systematic commercial activities providing entertainment by selling tickets etc.

Tags : SUPREME COURT   BCCI   ESI ACT  

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