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Citedby 24 docs - [
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Mizar Govinda Annappa Pai vs State Of Karnataka on 4 December, 1985
R.Seeniyappan vs (R3 And R4 Are Not Necessary ... on 14 March, 2009
Rashtriya Mill Mazdoor Sangh And ... vs Regional Provident Fund ... on 16 November, 1990
Anil Dattatraya Ade vs Presiding Officer, School ... on 27 June, 2003
State Of Andhra Pradesh vs State Of Karnataka & Ors on 25 April, 2000
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industrial disputes act
industrial disputes act 1947
industrial disputes
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"industrial disputes act"
2 (s) of industrial disputes act 1947
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Section 5
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Central Government Act
Section 5(2) in The Industrial Disputes Act, 1947
(2) A Board shall consist of a chairman and two or four other members, as the appropriate Government thinks fit.