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[Cites 0, Cited by 5] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(6) in The Industrial Disputes Act, 1947

(6)All conciliation officers, members of a Board or Court and the presiding officers of a Labour Court, Tribunal or National Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).