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[Cites 0, Cited by 2] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3) in Industrial Disputes (Appellate Tribunal) Act, 1950

(3)A party to a proceeding under this Act may be represented by a legal practitioner with the consent of the other parties to the proceeding and with the leave of the Appellate Tribunal.