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Delhi HC: Minimum Wages During Pending Litigation Cannot be Frozen and Must be Updated Periodically - (21 May 2026)

LABOUR AND INDUSTRIAL

Delhi High Court held that minimum wages payable under Section 17B of the Industrial Disputes Act, 1947 during pending litigation cannot be kept static and must be updated in line with periodic statutory revisions notified by the Government.

Tags : MINIMUM WAGES; INDUSTRIAL DISPUTES ACT; LITIGATION  

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