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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(e) in The Industrial Disputes Act, 1947

(e)[] [ Cls. (a) and (b) re-lettered as Cls. (d) and (e) respectively by Act 36 of 1964, Section 3 (w.e.f. 19.12.1964).][he has been the presiding officer of a Labour Court constituted under any Provincial Act or State Act for not less than five years.] [Inserted by Act 35 of 1965, Section 3 (w.e.f. 1.12.1965). ]