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[Cites 0, Cited by 90] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Industrial Disputes Act, 1947

(2)It shall be the duty of the Works Committee to promote measures for securing and preserving amity and good relations between the employer and workmen and, to that end, to comment upon matters of their common interest or concern and endeavour to compose any material difference of opinion in respect of such matters.