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Bombay HC: Housing Society Earning From Telecom Towers Isn’t An ‘Industry’; Staff Get No Gratuity - (06 Jan 2026)

LABOUR AND INDUSTRIAL

Bombay High Court held that merely installing telecom antennas and employing staff does not make a cooperative housing society an ‘industry’ under the Industrial Disputes Act or an ‘establishment’ under the Maharashtra Shops & Establishments Act, clarifying staff are not entitled to gratuity.

Tags : HOUSING SOCIETY   TELECOM TOWERS   INDUSTRY  

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