Section 57(3)(d) in THE INDUSTRIAL RELATIONS CODE, 2020

[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(3)(d) in THE INDUSTRIAL RELATIONS CODE, 2020

(d)where a party referred to in clause (a) or clause (b) is composed of workers, all persons who were employed in the establishment or part of the establishment, as the case may be, to which the dispute relates on the date of the dispute and all persons who subsequently become employed in that establishment or part.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 57(3)(d) in THE INDUSTRIAL RELATIONS CODE, 2020