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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(ii) in The Industrial Disputes (Rajasthan Amendment) Act, 1958

(ii)any proceeding before an Industrial Tribunal in arbitration;
(aaaa)"arbitrator" means an arbitrator to whom a dispute is referred for arbitration under the provisions of Chapter III-A of this Act and includes an umpire;"