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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(4) in The Industrial Disputes (Rajasthan Amendment) Act, 1984

(4)An order of the State Government granting or refusing to grant permission shall subject to the provisions of sub-section (5), be final and binding on all the parties and shall remain in force for one year from the date of such order.