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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(2)(c) in Industrial Disputes (Punjab) Rules, 1958

(c)[ in the case of workman in an individual dispute under Section 2-A by workman concerned or by an officer of the trade union of which he is a member or by another workman in the same establishment duly authorised by him in his behalf.] [Inserted by Haryana Government Notification No. GSR 94/CA/14/47/S 38/Amd. (1)/76 dated 21.4.1976.]