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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2) in Industrial Disputes (Central) Rules, 1957

(2)[ The Secretary of the Committee may, with the prior concurrence of the Chairman, put up notice regarding the work of the Committee on the notice board of the establishment.] [ Added by G.S.R. 1078, dated 4.8.1962.]