Section 36(2)(c) in The Industrial Disputes Act, 1947

[Cites 0, Cited by 43] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(c) in The Industrial Disputes Act, 1947

(c)where the employer is not a member of any association of employers, by an officer of any association of employers connected with, or by any other employer engaged in, the industry in which the employer is engaged and authorised in such manner as may be prescribed.

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Union of India - Subsection

Section 36(2)(c) in The Industrial Disputes Act, 1947