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[Cites 0, Cited by 17] [Section 2] [Entire Act]

Union of India - Subsection

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

(ii)[ in relation to any other industrial dispute, including the State public sector undertaking, subsidiary companies set up by the principal undertaking and autonomous bodies owned or controlled by the State Government, the State Government: [Substituted by Act 24 of 2010 (w.e.f. 18.8.2010) ]