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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 17 in Industrial Disputes (Appellate Tribunal) Act, 1950

17. Commencement and conclusion of appeal.

- An appeal before the Appellate Tribunal shall be deemed to have commenced on the date of the filing of the appeal and such appeal shall be deemed to have concluded on the date on which the decision of the Appellate Tribunal becomes enforceable under section 15.