Section 13DD(2)(b) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955

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Union of India - Subsection

Section 13DD(2)(b) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955

(b)in sub-section (3) of section 11,—

(i)the reference to the office of Chairman or any other member of the Board shall be construed as a reference to the office of the person constituting the Tribunal; and

(ii)the reference to section 9 shall be construed as a reference to sub-section (1) of this section; and

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Union of India - Subsection

Section 13DD(2)(b) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955