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Citedby 19 docs - [View All]
Reliance & Other Mills Workmen ... vs Asst. Registrar Of Trade Unions on 7 May, 1997
The Management vs Presiding Officer on 9 June, 2008
The Indian Iron And Steel Co. Ltd. ... vs Treogi Nath And Ors. on 22 July, 1963
The Newspapers Ltd vs The State Industrial Tribunal, ... on 20 March, 1957
M/S.New Horizon Sugar Mills Ltd vs The Commissioner Of Labour on 30 September, 2010

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[Section 13] [Complete Act]
Central Government Act
Section 13(2) in The Industrial Disputes Act, 1947
(2) If a settlement of the dispute or of any of the matters in dispute is arrived at in the course of the conciliation proceedings, the Board shall send a report thereof to the appropriate Government together with a memorandum of the settlement signed by the parties to the dispute.