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 4] [Section 22] [Entire Act] Union of India - Subsection Section 22(b) in Industrial Disputes (Appellate Tribunal) Act, 1950 (b)discharge or punish, whether by dismissal or otherwise, any workmen concerned in such appeal.
