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[Cites 0, Cited by 63] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(b) in The Industrial Disputes Act, 1947

(b)all other parties summoned to appear in the proceedings as parties to the dispute, unless the Board, [arbitrator,] [ Inserted by Act 36 of 1964, Section 9 (w.e.f. 19.12.1964).] [Labour Court, Tribunal or National Tribunal] [ Substituted by Act 36 of 1956, Section 13, for " or Tribunal" (w.e.f. 10.3.1957).], as the case may be, records the opinion that they were so summoned without proper cause;