Section 33(1)(c) in Industrial Disputes (Appellate Tribunal) Act, 1950

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Union of India - Subsection

Section 33(1)(c) in Industrial Disputes (Appellate Tribunal) Act, 1950

(c)where the worker is not a member of any trade union, by an officer of any trade union connected with, or by any other workman employed in, the industry in which the worker is employed and authorised in such manner as may be prescribed.

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Union of India - Subsection

Section 33(1)(c) in Industrial Disputes (Appellate Tribunal) Act, 1950