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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(4) in Memorandum of Settlement Regarding the Engineering Industries of Bihar

(4)In case any reference is pending before any Tribunal/Conciliation Officer/ Labour Court in respect of wage revision, the parties shall approach such Tribunal/ Conciliation Officer/Labour Court to dispose of the matters in terms of this settlement.