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[Cites 0, Cited by 0] [Section 325(3)] [Section 325] [Entire Act]

Union of India - Subsection

Section 325(3)(a) in The Companies Act, 2013

(a)“workmen”, in relation to a company, means the employees of the company, being workmen within the meaning of clause (s) of section 2 of the Industrial Disputes Act, 1947 (14 of 1947);