Section 7(3)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946

(c)where the appeal is filed by the representatives of the workmen, to the employer and any other workman whom the appellate authority joins as a party to the appeal.

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Union of India - Subsection

Section 7(3)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946