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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 19 in Industrial Disputes (Appellate Tribunal) Act, 1950

19. Exclusion of certain period in the computation of the period of operation of any award or decision of industrial tribunal.

- In the computation of the period of operation of any award or decision of any industrial tribunal, the period during which the implementation of that award or decision is stayed by the Appellate Tribunal shall be excluded.