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[Cites 0, Cited by 128] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Industrial Disputes Act, 1947

(1)Every report of a Board or Court together with any minute of dissent recorded therewith, every arbitration award and every award of a Labour Court, Tribunal or National Tribunal shall, within a period of thirty days from the date of its receipt by the appropriate Government, be published in such manner as the appropriate Government thinks fit.