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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Industrial Disputes (Rajasthan Amendment) Act, 1958

(2)A copy of every such submission shall be sent to the Registrar who shall register it in the register to e maintained for the purpose and shall publish it in such manner as may be prescribed.