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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2)(w) in THE INDUSTRIAL RELATIONS CODE, 2020

(w)the manner of forwarding information to the certifying officer under sub-section (3) of section 30 and the period within which the amendment of standing order is to be done as observed by the certifying officer under the proviso thereof;