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MP HC: Govt. to Convene Meetings for Classification of Min. Wages According to Region & Industry - (05 Aug 2024)

LABOUR AND INDUSTRIAL

Madhya Pradesh High Court has directed the State Government to convene meetings with all stakeholders to consider classification of minimum wages region-wise and industry-wise and directed to complete the exercise within a period of two months.

Tags : MP HIGH COURT   MINIMUM WAGES   CLASSIFICATION  

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