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CLAT UG - Constitutional Law (Legal Reasoning)

Maintenance proceedings

The Constitution of India, 1950

Latest Uploaded Cases

Maternity benefits; continuous service; contractual employees; gender discrimination; Jammu and...

Jammu and Kashmir Bank Ltd. & Ors....

Jammu & Kashmir High Court 20-May-2026

labour law, termination, employment rights

Bakshish Singh Vs. M/S Darshan Engineering Works...

Supreme Court Of India 11-Oct-1993

Description

Legal Section

42. Provision for just and humane conditions of work and maternity relief.—The State shall make provision for securing just and humane conditions of work and for maternity relief.

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