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[Cites 0, Cited by 3] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(4) in The Industrial Disputes Act, 1947

(4)[ All rules made under this section shall, as soon as possible after they are made, be laid before the State Legislature or, where the appropriate Government is the Central Government, before both Houses of Parliament.] [ Inserted by Act 36 of 1956, Section 26 (w.e.f. 10.3.1957).]