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[Cites 0, Cited by 4507] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(c) in The Industrial Disputes Act, 1947

(c)[ refer the dispute or any matter appearing to be connected with, or relevant to, the dispute, if it relates to any matter specified in the Second Schedule, to a Labour Court for adjudication; or [ Substituted by Act 36 of 1956, Section 7, for Cl. (c) (w.e.f. 10.3.1957).]