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[Cites 0, Cited by 1] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in Industrial Disputes (Appellate Tribunal) Act, 1950

(3)Subject to the provisions of sub-section (1) the award or decision of any industrial tribunal shall come into operation with effect from such date as may be specified therein, but where on date is so specified, it shall come into operation on the date on which that award or decision becomes enforceable under sub-section (1).