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[Cites 0, Cited by 31] [Section 33(3)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3)(b) in The Industrial Disputes Act, 1947

(b)by discharging or punishing, whether by dismissal or otherwise, such protected workman, save with the express permission in writing of the authority before which the proceeding is pending.