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Citedby 4 docs
Simpson And Co. Limited vs Joint Commissioner Of Labour And ... on 7 January, 1977
Orissa Concrete And Allied ... vs State Of Chhattisgarh And Ors. on 2 April, 2003
Orissa And Allied Industries Ltd. vs State Of M.P. And Ors. on 15 April, 1999
Alpha Drugs Mazdoor Union And ... vs State Of Punjab And Others on 6 November, 2009

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[Section 25N] [Complete Act]
Central Government Act
Section 25N(4) in The Industrial Disputes Act, 1947
(4) Where an application for permission has been made under sub- section (1) and the appropriate Government or the specified authority does not communicate the order granting or refusing to grant permission to the employer within a period of sixty days from the date on which such application is made, the permission applied for shall be deemed to have been granted on the expiration of the said period of sixty days.