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SC: Workers Should Furnish Their Own Permanent Address Instead of Union's - (18 Mar 2023)

LABOUR AND INDUSTRIAL

Supreme Court while observing the difficulties arising due to service of notice on Union instead of the worker, has held that effective relief can be granted to a worker only if the permanent address of the workman is furnished in the pleadings.

Tags : SUPREME COURT   WORKERS   PERMANENT ADDRESS   NOTICE  

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