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Citedby 9 docs - [View All]
M/S.New Horizon Sugar Mills Ltd vs The Commissioner Of Labour on 29 June, 2010
State Of Bombay vs K. P. Krishnan And Others. (And ... on 18 April, 1960
M/S.New Horizon Sugar Mills Ltd vs The Commissioner Of Labour on 30 September, 2010
The Free Press Labour Union, ... vs The State Of Madras, Represented ... on 4 July, 1951
Ahmedabad Miscellaneous ... vs The Electricity Mazdoor Sabha And ... on 1 April, 1969

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[Section 13] [Complete Act]
Central Government Act
Section 13(4) in The Industrial Disputes Act, 1947
(4) If, on the receipt of a report under sub- section (3) in respect of a dispute relating to a public utility service, the appropriate Government does not make a reference to a 1[ Labour Court, Tribunal
1. Subs. by Act 36 of 1956, s. 11, for" Tribunal" (w. e. f. 10- 3- 1957 ).
or National Tribunal] under section 10, it shall record and communicate to the parties concerned its reasons therefor.