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industrial employment (standing orders) act, 1946
standing orders act
standing orders
employment standing order act
industrial employment act 1946
employment standing order act, 1946
standing order act 1946
[
Section 15(2)
] [
Section 15
] [
Complete Act
]
Central Government Act
Section 15(2)(c) in The Industrial Employment (Standing Orders) Act, 1946,
(c) prescribe the procedure of Certifying Officers and appellate authorities;