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Del HC: Incorrect to Deny Benefits to Construction Workers For Failing to Pay For Renewal of Regist. - (26 Feb 2024)

LABOUR AND INDUSTRIAL

Delhi High Court has held that disentitling construction worker to benefits on the basis that the worker has failed to pay contribution for renewal of his/her registration after validity of the registration is incorrect.

Tags : DELHI HIGH COURT   CONSTRUCTION WORKERS   RENEWAL OF REGISTRATION  

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