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SC: Deemed Income of Homemaker Can’t Be Less Than Daily Wages Prescribed Under Minimum Wages Act - (23 Feb 2024)

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Supreme Court while granting compensation of Rs. 6 Lakh for the death of a woman, has held that the deceased was a homemaker, her direct and indirect monthly income could not be less than the wages admissible to a daily wager in the State of Uttarakhand under the Minimum Wages Act.

Tags : SUPREME COURT   MINIMUM WAGES ACT   COMPENSATION  

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