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[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(5)(a) in The Industrial Disputes Act, 1947

(a)to such conciliation officer or Board, and the conciliation officer or Board shall take such complaint into account in mediating in, and promoting the settlement of, such industrial dispute; and