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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1)(f) in THE INDUSTRIAL RELATIONS CODE, 2020

(f)during the pendency of arbitration proceedings before an arbitrator and sixty days after the conclusion of such proceedings, where a notification has been issued under sub-section (5) of section 42; or