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Mafatlal Engineering Industries ... vs Mafatlal Engineering Industries ... on 14 December, 1990
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industrial disputes act
industrial disputes act 1947
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"industrial disputes act"
9a of industrial disputes act
section 9a of industrial disputes act
[
Section 9A
] [
Complete Act
]
Central Government Act
Section 9A(b) in The Industrial Disputes Act, 1947
(b) within twenty- one days of giving such notice: Provided that no notice shall be required for effecting any such change--