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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

Bombay Presidency - Subsection

Section 123(2)(q) in Bombay Industrial Relations Act, 1946

(q)the manner of authorising a Qualified or Primary Union under clause (iii) of, the manner of accepting the terms of an agreement for settlement under proviso. Secondly and the number of representatives and the manner of their election under proviso. Thirdly to, section 30;