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[Cites 0, Cited by 1] [Section 39(2)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(2)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)any dispute between a Co-operative or Federal Co-operative and its employees or past employees or heirs or legal representatives of a deceased employee, including a dispute regarding the terms of employment, working conditions and disciplinary action taken by a Co-operative or Federal Co-operative, notwithstanding anything contained in the Industrial Disputes Act, 1947 (Central Act 14 of 1947);