Section 40(3) in The Industrial Disputes Act, 1947

Central Government Act

(3) Every such notification shall, as soon as possible after it is issued, be laid before the Legislature of the State, if the notification has been issued by a State Government, or before Parliament, if the notification has been issued by the Central Government.]

1. Subs. by Act 32 of 1976, s. 5, for certain words (w. e. f. 5- 3- 1976 ). 2. Subs. by Act 36 of 1956, s. 27, for s. 39 (w. e. f. 17- 9- 1956 ). 3. Subs. by Act 36 of 1964, s. 21, for s. 40 (w. e. f. 19- 12- 1964 ), which was ins by Act 36 of 1956, s. 28. Original s. 40 was rep. by Act 35 of 1950, s. 2 and Sch. I.