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M/S. Jeewanlal (1929) Ltd., ... vs Its Workmen on 3 March, 1961

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[Section 36A] [Complete Act]
Central Government Act
Section 36A(2) in The Industrial Disputes Act, 1947
(2) The Labour Court, Tribunal or National Tribunal to which such question is referred shall, after giving the parties an opportunity of being heard, decide such question and its decision shall be final and binding on all such parties.]