Section 22(1)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946

(c)Cases where date of birth of any workman had already been decided on the date these rules come into force shall not be re-opened under these provisions.

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Union of India - Subsection

Section 22(1)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946