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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(3) in THE INDUSTRIAL RELATIONS CODE, 2020

(3)The Central Government may, by notification, and for reasons to be stated therein, empower a Tribunal constituted by the State Government to entertain and dispose of the cases arising within their respective jurisdiction under the provisions of this Code where the appropriate Government is the Central Government.