Legal Document View

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
[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(c) in The Industrial Disputes Act, 1947

(c)[ the salaries and allowances and the terms and conditions for appointment of the presiding officers of the Labour Court, Tribunal and the National Tribunal including the allowances admissible to members of Courts, Boards and to assessors and witnesses] [Substituted by Act 24 of 2010 (w.e.f. 18.8.2010) ]