Section 19(7) in The Industrial Disputes Act, 1947
(7)[ No notice given under sub-section (2) or sub-section (6) shall have effect, unless it is given by a party representing the majority of persons bound by the settlement or award, as the case may be.] [ Inserted by Act 36 of 1964, Section 10 (w.e.f. 19.12.1964). The former sub-S. (7) was omitted by Act 36 of 1956, Section 14 (w.e.f. 17.9.1956).]
