Section 10(6)(a) in The Industrial Disputes Act, 1947

[Cites 0, Cited by 4] [Section 10(6)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6)(a) in The Industrial Disputes Act, 1947

(a)if the matter under adjudication before the National Tribunal is pending in a proceeding before a Labour Court or Tribunal, the proceeding before the Labour Court or the Tribunal, as the case may be, in so far as it relates to such matter, shall be deemed to have been quashed on such reference to the National Tribunal; and

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Union of India - Subsection

Section 10(6)(a) in The Industrial Disputes Act, 1947