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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(f) in The Industrial Disputes Act, 1947

(f)the conditions subject to which parties may be represented by legal practitioners in proceedings under this Act before a Court, [Labour Court, Tribunal or National Tribunal] [ Substituted by Act 36 of 1956, Section 26, for " or Tribunal" (w.e.f. 10.3.1957).];