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State of Rajasthan - Section

Section 11 in The Industrial Disputes (Rajasthan Amendment) Act, 1984

11. Amendment of section 25-S, Central Act No. 14 of 1947.

- In section 25-S of the principal Act, after the expression "provisions of the Chapter apply" the expression "or are applied under sub-section (1-A) of section 25-K" shall be added.