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 99] [Section 2] [Entire Act] Union of India - Subsection Section 2(d) in The Industrial Disputes Act, 1947 (d)"conciliation officer" means a conciliation officer appointed under this Act;
