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Raj. HC: Delay Itself Can’t be a Ground for Refusing to Make a Reference U/S 10 of ID Act - (24 Aug 2023)

LABOUR AND INDUSTRIAL

Rajasthan High Court while observing that delay and latches itself cannot be a ground for refusing to make a Reference u/s 10 of Industrial Disputes (ID) Act, has held that Government can’t take up role of Adjudicating Authority while deciding question if a Reference should be made or not.

Tags : RAJASTHAN HIGH COURT   INDUSTRIAL DISPUTES   REFERENCE  

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