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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

Union of India - Subsection

Section 9C(5) in The Industrial Disputes Act, 1947

(5)Notwithstanding anything contained in this section, the setting up of Grievance Redressal Committee shall not affect the right of the workman to raise industrial dispute on the same matter under the provisions of this Act.