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

Union of India - Subsection

Section 9C(4) in The Industrial Disputes Act, 1947

(4)The total number of members of the Grievance Redressal Committee shall not exceed more than six:Provided that there shall be, as far as practicable, one woman member if the Grievance Redressal Committee has two members and in case the number of members are more than two, the number of women members may be increased proportionately.