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Citedby 4 docs
Oswal Agro Furane Workers Union ... vs State Of Punjab Etc. on 10 July, 1998
Eid Parry (India) Ltd. vs Labour Court, Guntur And Ors. on 19 July, 1991
The Management Of vs A.M.Sekar on 6 June, 2011
Indian Railway Construction Co. ... vs Lal Mohammad And Others on 24 February, 1998

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[Section 25N(1)] [Section 25N] [Complete Act]
Central Government Act
Section 25N(1)(b) in The Industrial Disputes Act, 1947
(b) the prior permission of the appropriate Government or such authority as may be specified by that Government by notification in the Official Gazette (hereafter in this section referred to as the specified authority) has been obtained on an application made in this behalf.