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[Cites 0, Cited by 6] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(1) in The Industrial Disputes Act, 1947

(1)If, in the opinion of the appropriate Government, any difficulty or doubt arises as to the interpretation of any provision of an award or settlement, it may refer the question to such Labour Court, Tribunal or National Tribunal as it may think fit.