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[Cites 0, Cited by 1] [Section 80C] [Entire Act]

Bombay Presidency - Subsection

Section 80C(2) in Bombay Industrial Relations Act, 1946

(2)An employee on whose behalf an application is filed under sub-section (1) may apply to the Court to make him a party to such application. The Court may grant such application if it is satisfied that his interest will be severally and materially affected to his prejudice if he is not joined as a party to the application.