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[Cites 0, Cited by 0] [Section 10B(1)] [Section 10B] [Entire Act]

State of Haryana - Subsection

Section 10B(1)(e) in Industrial Disputes (Punjab) Rules, 1958

(e)allow at any stage of the proceedings, amendments to rejoinder to the extent as may be necessary for the purpose of determining the real issues included in the order of reference."]