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 0] [Section 12] [Entire Act] Union of India - Subsection Section 12(ii) in Industrial Disputes (Appellate Tribunal) Act, 1950 (ii)the appropriate Government or the Central Government, where it is not the appropriate Government, whether or not such Government is a party to the dispute.
