Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(a) in The Industrial Employment (Standing Orders) Central Rules, 1946 (a)where there is a trade union of the workmen, forward a copy of the draft standing orders to the trade union together with a notice in Form II;
