Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 17] [Section 16] [Entire Act] Union of India - Subsection Section 16(2) in The Industrial Disputes Act, 1947 (2)The award of a Labour Court or Tribunal or National Tribunal shall be in writing and shall be signed by its presiding officer.
