Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

Bombay Presidency - Subsection

Section 53(3)(b) in Bombay Industrial Relations Act, 1946

(b)where the employer acts under sub-section (2), by the employer, contrary to the decision of the authorised proposition of his representatives.