Legal Document View

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
[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(14) in Memorandum of Settlement Regarding the Engineering Industries of Bihar

(14)As retrospective implementation of the settlement causes unforeseen liabilities of the management and also causes anxieties and aspirations among workmen, it should be the endeavour of the parties and Government to initiate fresh wage revision settlement efforts at least one year before the expiry of this settlement.
Representing Employer Representing Workmen
Annexure 'A'