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Supreme Court: Workers Performing Perennial/Permanent Nature of Work Not Contractual Workers - (14 Mar 2024)

LABOUR AND INDUSTRIAL

Supreme Court while granting regularization to workers, has held that workers involved in performing perennial/permanent nature of work cannot be considered as contract workers under Contract Labour (Regulation & Abolition) Act, 1970.

Tags : SUPREME COURT   CONTRACTUAL WORKERS   REGULARIZATION  

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