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New York| NYC Commission on Human Rights Legal Enforcement Guidance on the Fair Chance Act and Employment Discrimination on the Basis of Criminal History

The New York City Commission on Human Rights (the Commission) has released updated guidance with respect to the Fair Chance Act.  New York City had amended the Fair Chance Act last year and the changes will come into force on July 29, 2021.

 

The key takeaways from the guidance are:

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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