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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2)(w) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

(w)[the time within which a dispute specified in sub-section (2) of section 39 shall be referred for settlement, the authority by which and the summary manner in which such dispute shall be settled] and the authority to which an appeal shall lie from the settlement made by the first-mentioned authority; (x) any matter which is required to be, or may be, prescribed.