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Madras HC Rejects PIL for Effective Implementation of Manual Workers Act - (28 Sep 2016)

Madras HC has dismissed a public interest litigation petition filed jointly by seven different associations for labourers seeking effective implementation of Sections 3 and 16 of Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982 and the rules framed thereunder.

Tags : MADRAS HC   MANUAL WORKERS ACT  

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