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Bom. HC: To Determine if an Employee is a Workman or Not, Nature of Work Must be Analyzed - (03 Jan 2024)

LABOUR AND INDUSTRIAL

Bombay High Court has held that the predominant nature or substantial work performed by the employee has to be analysed and any designation of the employee or any incidental work done by him cannot determine or qualify him as a workman or otherwise.

Tags : BOMBAY HIGH COURT   WORKMAN   WORK   NATURE  

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