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[Cites 0, Cited by 306] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Industrial Disputes Act, 1947

(1)Where any industrial dispute exists or is apprehended, the conciliation officer may, or where the dispute relates to a public utility service and a notice under section 22 has been given, shall, hold conciliation proceedings in the prescribed manner.