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[Cites 0, Cited by 14] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Industrial Employment (Standing Orders) Act, 1946

(1)Standing orders finally certified under this Act shall not, except on agreement between the employer and the workmen, or a trade union or other representative body of the workmen be liable to modification until the expiry of six months from the date on which the standing orders or the last modifications thereof came into operation.