Section 25M(9) in The Industrial Disputes Act, 1947
(9)Notwithstanding anything contained in the foregoing provisions of this section, the appropriate Government may, if it is satisfied that owing to such exceptional circumstances as accident in the establishment or death of the employer or the like, it is necessary so to do, by order, direct that the provisions of sub-section (1), or, as the case may be, sub-section (3) shall not apply in relation to such establishment for such period as may be specified in the order. ] [ Substituted by Act 49 of 1984, Section 4, for sub-Ss. (2) to (5) (w.e.f. 18.8.1984). ]
