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

Union of India - Subsection

Section 14A(a) in The Industrial Employment (Standing Orders) Act, 1946

(a)where the appropriate Government is the Central Government, by such officer or authority subordinate to the Central Government or by the State Government or by such officer or authority subordinate to the State Government, as may be specified in the notification.