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[Cites 0, Cited by 7] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5) in The Industrial Disputes Act, 1947

(5)[ A Court, Labour Court, Tribunal or National Tribunal may, if it so thinks fit, appoint one or more persons having special knowledge of the matter under consideration as an assessor or assessors to advise it in the proceeding before it.