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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(2) in Kerala Recognition of Trade Unions Rules, 2011

(2)If any issue is raised, the employer of the industrial establishment or the class of industry of a local area as the case may be, shall convene a meeting of the Trade Union or the parties concerned as early as possible and resolve the issue.