Section 33(2)(a) in The Industrial Disputes Act, 1947

[Cites 0, Cited by 62] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(a) in The Industrial Disputes Act, 1947

(a)[ alter, in regard to any matter not connected with the dispute, the conditions of service applicable to that workman immediately before the commencement of such proceeding; or [Substituted by Act 36 of 1956, Section 21, for Section 33 (w.e.f. 10.3.1957). ]

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Union of India - Subsection

Section 33(2)(a) in The Industrial Disputes Act, 1947