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Citedby 7 docs - [View All]
Smt. Dhanalakshmi And Another vs The Reserve Bank Of India, Bombay ... on 30 July, 1998
Devakumar vs The Presiding Officer on 19 June, 2012
Ambabai Manjunath Amin vs P.L. Majumdar Presiding Officer ... on 16 December, 1985
Central Bank Of India vs Presiding Officer, Central Govt. ... on 25 April, 1996
Jhagadia vs Legal on 31 March, 2010

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[Section 10] [Complete Act]
Central Government Act
Section 10(8) in The Industrial Disputes Act, 1947
(8) 2[ No proceedings pending before a Labour Court, Tribunal or National Tribunal in relation to an industrial dispute shall lapse merely by reason of the death of any of the parties to the dispute being a workman, and such Labour Court, Tribunal or National Tribunal shall complete such proceedings and submit its award to the appropriate Government.]