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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(3)(b) in THE INDUSTRIAL RELATIONS CODE, 2020

(b)all other parties summoned to appear in the proceedings as parties to the dispute, unless the arbitrator, Tribunal or National Industrial Tribunal, as the case may be, records the opinion that they were so summoned without proper cause;