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[Cites 0, Cited by 18] [Entire Act]

Union of India - Section

Section 8 in The Industrial Employment (Standing Orders) Act, 1946

8. Register of standing orders.—

A copy of all standing orders as finally certified under this Act shall be filed by the Certifying Officer in a register in the prescribed form maintained for the purpose, and the Certifying Officer shall furnish a copy thereof to any person applying therefor on payment of the prescribed fee.