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Cal. HC: WB Government Directed to Finalise Minimum Wage of Tea Plantation Workers Within Six Weeks - (17 Apr 2024)

LABOUR AND INDUSTRIAL

Calcutta High Court has directed the State of West Bengal to decide the issue of minimum wages of tea plantation workers under the Minimum Wages Act, 1948, within a period of six weeks.

Tags : CALCUTTA HIGH COURT   STATE OF WEST BENGAL   MINIMUM WAGES ACT   1948  

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