Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] Union of India - Subsection Section 51(4) in Industrial Disputes (Central) Rules, 1957 (4)[ In any election under sub-rule (3), in the event of equality of votes, the matter shall be decided by a draw of lot.] [Inserted by G.S.R. 289, dated 2.3.1982 (w.e.f. 13.3.1982). ]
