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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Bombay Presidency - Subsection

Section 26(4) in Bombay Industrial Relations Act, 1946

(4)On the day fixed, or as soon, thereafter as may be convenient, the Court shall examine the witnesses, if any, produced by the union and the Registrar, and may also examine the officers of the union, and shall make a memorandum of the substance of such evidence.