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[Cites 0, Cited by 644] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Industrial Disputes Act, 1947

(a)"appropriate Government" means-
(i)in relation to any industrial dispute concerning [* * *] [ Certain by Act 36 of 1964, Section 2 (w.e.f. 19.12.1964).] any industry carried on by or under the authority of the Central Government [* * *] [ The words " by the Federal Railway Authority" omitted by A.O. 1948.]