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Citedby 6 docs - [View All]
Gordon Woodroffe Workers And ... vs Joint Commissioner Of Labour And ... on 7 February, 2000
M/S Cable Corpn. Of India Ltd vs Additional Commnr. Of Labour And ... on 16 May, 2008
Gujarat State Machine Tools ... vs A.I. Shaikh And Anr. on 21 August, 1989
Lp Gas Equipment Pvt Ltd. vs Specified Authority Cum Dy. ... on 16 July, 2003
United White Metal Ltd. vs Bhartiya Kamgar Sena And Ors. on 3 April, 2006

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[Section 25N] [Complete Act]
Central Government Act
Section 25N(5) in The Industrial Disputes Act, 1947
(5) An order of the appropriate Government or the specified authority granting or refusing to grant permission shall, subject to the provisions of sub- section (6), be final and binding on all the parties concerned and shall remain in force for one year from the date of such order.