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 39] [Entire Act] Union of India - Section Section 25I in The Industrial Disputes Act, 1947 25I. Recovery of moneys due from employers under this Chapter. - [ Repealed by the Industrial Disputes ( Amendment and Miscellaneous Provisions) Act, 1956, section 19 (w.e.f. 10-3-1957).]
