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State of Rajasthan - Section

Section 6 in Industrial Disputes (Rajasthan Amendment) Act, 2014

6. Amendment of Section 9-D, Central Act No. 14 of 1947.

- In Section 9-D of the principal Act, as inserted by the Rajasthan Act No. 34 of 1958, the existing expression "fifteen per cent" shall be substituted by the expression "thirty per cent".