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[Cites 0, Cited by 12] [Entire Act]

Union of India - Section

Section 4 in Industrial Disputes (Appellate Tribunal) Act, 1950

4. Constitution of the Appellate Tribunal.

- The Central Government may, by notification in the Official Gazette and with effect from a date specified therein, constitute a Labour Appellate Tribunal for hearing appeals from the awards or decisions of industrial tribunals in accordance with the provisions of this Act.