(2A)[ If any direction issued by the State Government under section 43 is repugnant to any direction made by the Commission under clause (c) of subsection (2), then, the direction of the Commission, whether issued before or after the direction issued by the State Government, shall prevail and the direction made by the State Government shall, to the extent of the repugnancy, be of no effect. ] [Inserted by Act 56 of 1969, section 27 (w.e.f. 2-3-1970).]
