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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(6) in THE INDUSTRIAL RELATIONS CODE, 2020

(6)The standing orders shall be certifiable under this Code, if-
(a)provision is made therein for every matter set out in the First Schedule which is applicable to the industrial establishment; and
(b)such orders are otherwise in conformity with the provisions of this Code.