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Cal HC: Repeal and Amendment Act of 2016 Does Not Remove S. 2A(2) of Industrial Disputes Act - (17 Apr 2023)

LABOUR AND INDUSTRIAL

Calcutta High Court has held that Repeal and Amendment Act of 2016 does not have the effect of removing section 2A(2) from Industrial Disputes Act, 1947 so as to ouster jurisdiction of the Labour Courts/Tribunals.

Tags : CALCUTTA HIGH COURT   LABOUR COURTS/TRIBUNALS   JURISDICTION   REPEAL   INDUSTRIAL DISPUTES ACT  

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