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Citedby 24 docs - [View All]
N.M. Mehta vs Coromandal Fertilizers Ltd. And ... on 8 September, 1976
Suleman vs State on 18 April, 2011
The Rashtriya Mill Mazdoor ... vs The Apollo Mills Limited And ... on 10 March, 1960
The Ahmedabad Sarangpur Mills Co. ... vs I.G. Thakore And Anr. on 17 October, 1964
E.I.D. Parry (India) Ltd. And Ors. vs Nomaan Jameels And Ors. on 9 March, 1989

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[Section 40] [Complete Act]
Central Government Act
Section 40(1) in The Industrial Disputes Act, 1947
(1) The appropriate Government may, if it is of opinion that it is expedient or necessary in the public interest so to do, by notification in the Official Gazette, add to the First Schedule any industry, and on any such notification being issued, the First Schedule shall be deemed to be amended accordingly.