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Citedby 4 docs
The Planters' Association Of ... vs The Secretary To Government on 5 June, 2012
Tata Tea Limited vs The State Of Tamil Nadu on 29 January, 2010
Bennett Coleman Co. Ltd. And ... vs Mumbai Mazdoor Sabha on 25 April, 1994
M/S. Modern Foundry & Machine ... vs The State Of Maharashtra & Others on 16 March, 1999
Suresh Manilal Shaha vs Kothari Industrial Corporation ... on 12 December, 2002
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section 18
labour act
sec 18
18.1
act, 1951
plantation labour act
[
Section 18
] [
Complete Act
]
Central Government Act
Section 18(1) in The Plantations Labour Act, 1951
(1) In every plantation wherein three hundred or more workers are ordinarily employed the employer shall employ such number of welfare officers as may be prescribed.