Section 7(2)(a) in Industrial Disputes (Appellate Tribunal) Act, 1950

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Union of India - Subsection

Section 7(2)(a) in Industrial Disputes (Appellate Tribunal) Act, 1950

(a)any award made by the Industrial Tribunal set up under the Industrial Disputes Act, 1947 (XIV of 1947), by the notification of the Government of India in the Ministry of Labour, No.L.R.- 2(205), dated the 13th June, 1949; or

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Union of India - Subsection

Section 7(2)(a) in Industrial Disputes (Appellate Tribunal) Act, 1950