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All. HC: Seasonal Employment Can’t be Termed as ‘Unfair Labour Practice’ - (10 Jul 2023)

LABOUR AND INDUSTRIAL

Allahabad High Court while observing that temporary employment also generates employment, is for the good of the society at large, has held that seasonal employment cannot be termed as ‘unfair labour practice’.

Tags : ALLAHABAD HIGH COURT   UNFAIR LABOUR PRACTICE   SEASONAL EMPLOYMENT  

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