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Union Government: Now 90 Days Paid Leave For Victims of Sexual Harassment At Workplace - (21 Mar 2017)

Women employees of Central Government who file complaints of sexual harassment at workplace now have option of getting 90 days paid leave during pendency of inquiry under Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013.

Tags : UNION GOVERNMENT   SEXUAL HARASSMENT   WORKPLACE  

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