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[Cites 0, Cited by 0] [Section 42(5)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(5)(i) in THE INDUSTRIAL RELATIONS CODE, 2020

(i)where such industrial dispute is the industrial dispute other than the termination of individual worker by way of discharge, dismissal, retrenchment or otherwise, the workers shall be represented before the arbitrator,-