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Karnataka High Court Orders Strict Statewide Implementation of Menstrual Leave Policy - (16 Apr 2026)

SERVICE

Karnataka High Court directed the State to ensure implementation of its December 2025 menstrual leave policy across organised and unorganised sectors, which provides one paid leave per month to women aged 18–52 working in covered establishments under the policy.

Tags : MENSTRUAL LEAVE POLICY   IMPLEMENTATION   SECTORS  

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