Section 2(c) in Industrial Disputes (Appellate Tribunal) Act, 1950
(c)"industrial tribunal" means--(i)any Industrial Tribunal constituted under the Industrial Disputes Act, 1947 (XIV of 1947); or(ii)in relation to cases where an appeal lies from any court, wage board or other authority set up in any State under any law relating to the adjudication of industrial disputes made, whether before or after the commencement of this Act, by the legislative authority of the State to any other court, board or authority set up in the State under law, that court, board or authority exercising appellate jurisdiction within the State ; or(iii)in relation to other cases, where no appeal lies under any law referred to in sub-clause (ii), any court, board or other authority set up in any State under such law ;
