Section 36(4) in The Industrial Disputes Act, 1947
(4)In any proceeding ][before a Labour Court, Tribunal or National Tribunal, a party to a dispute may be represented by a legal practitioner with the consent of the other parties to the proceedings and ] [ Substituted by Act 36 of 1956, Section 24, for " before a Tribunal" (w.e.f. 10.3.1957).][with the leave of the Labour Court, Tribunal or National Tribunal, as the case may be] [ Substituted by Act 36 of 1956, Section 24, for " with the leave of the Tribunal" (w.e.f. 10.3.1957).].
