(4)The Court referred to in sub-section (1) may, if it thinks fit, submit any question of law for the decision of the High Court and, if it so does, shall decide the question in conformity with such decision.] [ Inserted by Act 53 of 1964, Section 15 (w.e.f. 1.2.1965).][17-A. Conditional attachment of property of employer or other person responsible for payment of wages.-(1) Where at any time after an application has been made under sub-section (2) of section 15 the authority, or where at any time after an appeal has been filed under section 17 by an employed person or ] [Substituted by Act 68 of 1957, Section 7, for " An appeal against a direction made under sub-Section (3) or sub-Section (4) of Section 15" (w.e.f. 1.4.1958). ][any legal practitioner or any official of a registered trade union authorised in writing to act on his behalf or any Inspector under this Act or any other person permitted by the authority to make an application under sub-section (2) of section 15] [ Substituted by Act 53 of 1964, Section 16, for certain words (w.e.f. 1.2.1965).][the Court referred to in that section, is satisfied that the employer or other person responsible for the payment of wages under section 3 is likely to evade payment of any amount that may be directed to be paid under section 15 or section 17, the authority or the Court, as the case may be, except in cases where the authority or Court is of opinion that the ends of justice would be defeated by the delay, after giving the employer or other person an opportunity of being heard, may direct the attachment of so much of the property of the employer or other person responsible for the payment of wages as is, in the opinion of the authority or Court, sufficient to satisfy the amount which may be payable under the direction.
