Section 3 in The Industrial Disputes (Rajasthan Amendment) Act, 1984
3. Amendment of Sec. 25-L, Central Act No. 14 of 1947.
- In clause (b) of Sec. 25-L of the principal act, for the expression "the Central Government shall be the appropriate Government", the expression "the State Government shall have no power under this Chapter" shall be substituted.
