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[Cites 0, Cited by 17] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Industrial Disputes Act, 1947

(3)A Court, having the prescribed quorum, may act notwithstanding the absence of the chairman or any of its members or any vacancy in its number:Provided that, if the appropriate Government notifies the Court that the services of the chairman have ceased to be available, the Court shall not act until a new chairman has been appointed.