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Citedby 6 docs - [View All]
Divisional Forest Officer, ... vs Dy. Commissioner Of Labour, Rr ... on 24 February, 1999
Heena Restaurant And Bar And Ors. vs Madhukar M. Dewadiga And Ors. on 26 February, 2002
Vimal Kumar vs Ramesh Negi & Anr on 1 April, 2011
Wasudev Bhanu And Ors. vs Bombay Gas Company Ltd., Bombay ... on 21 December, 1967
Gopal Bouri vs P.O.,Central Govt.Industrial on 13 September, 2012

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[Section 33C] [Complete Act]
Central Government Act
Section 33C(4) in The Industrial Disputes Act, 1947
(4) The decision of the Labour Court shall be forwarded by it to the appropriate Government and any amount found due by the Labour Court may be recovered in the manner provided for in sub- section (1).