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[Cites 0, Cited by 0] [Section 97A] [Entire Act]

Bombay Presidency - Subsection

Section 97A(a) in Bombay Industrial Relations Act, 1946

(a)with the object of compelling the [Central or [State] government] or any public servant to take or abstain from taking any particular course of action in regard to an industrial matter, where the [Central or [State] Government] is not an employer in the industry concerned, or