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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2)(c) in Industrial Disputes (Central) Rules, 1957

(c)[ in the case of the workman is an industrial dispute under section 2-A of the Act, by the workman concerned.] [ Inserted by G.S.R. 908, dated 2.6.1967.]