Section 6(2)(b) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958

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Union of India - Subsection

Section 6(2)(b) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958

(b)refer the recommendations or any part thereof to the Committee, in which case the Central Government shall consider its further recommendations and make an order either in terms of the recommendations or with such modifications of the nature referred to in sub-section (1) as it thinks fit.

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Union of India - Subsection

Section 6(2)(b) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958