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[Cites 0, Cited by 47] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(9) in The Industrial Disputes Act, 1947

(9)[ Every award made, order issued or settlement arrived at by or before Labour Court or Tribunal or National Tribunal shall be executed in accordance with the procedure laid down for execution of orders and decree of a Civil Court under order 21 of the Code of Civil Procedure, 1908.