Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(4) in Kerala Recognition of Trade Unions Rules, 2011

(4)If no settlement is arrived at, in the course of the discussion, the parties shall have the right to deal with and redress their grievances under, the provisions of the Industrial Dispute Act, 1947 (Central Act 14 of 1947).