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[Cites 0, Cited by 68] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Industrial Disputes Act, 1947

(2)No settlement arrived at in the course of a conciliation proceeding shall be invalid by reason only of the fact that such settlement was arrived at after the expiry of the period referred to in sub-section (6) of section 12 or sub-section (5) of section 13, as the case may be.