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Supreme Court: Industrial Court is the Proper Forum to Decide Issues Relating to Contract Labour - (30 Jan 2026)

LABOUR AND INDUSTRIAL

Supreme Court held that disputes relating to the employment and termination of contract labour must be adjudicated by the Industrial Court constituted under the Industrial Disputes Act, 1947 as it is the appropriate forum for such matters.

Tags : INDUSTRIAL COURT   PROPER FORUM   CONTRACT LABOUR  

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