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Kerala HC: Labour Court Can Extend Time to Comply With Award Even After Enforceability under ID Act - (23 Feb 2026)

LABOUR AND INDUSTRIAL

Kerala High Court recently held that a Labour Court can extend the time for compliance with its awards under Section 17A of the Industrial Disputes Act even after they become enforceable, noting it does not become functus officio merely because 30 days have passed since publication.

Tags : LABOUR COURT   AWARD   INDUSTRIAL DISPUTES ACT  

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