Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bombay Presidency - Subsection

Section 35(3) in Bombay Industrial Relations Act, 1946

(3)The Commissioner of Labour shall forward a copy of the standing orders so settled to the registrar, who shall within fifteen days of their receipt record them in the register kept for the purpose.