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[Cites 0, Cited by 75] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Industrial Disputes Act, 1947

(1)The appropriate Government may, by notification in the Official Gazette, constitute one or more Labour Courts for the adjudication of industrial disputes relating to any matter specified in the Second Schedule and for performing such other functions as may be assigned to them under this Act.