Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] Union of India - Subsection Section 22(a) in Industrial Disputes (Appellate Tribunal) Act, 1950 (a)alter, to the prejudice of the workman concerned in such appeal, the conditions of service applicable to them immediately before the filing of such appeal, or
