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 34] [Section 23] [Entire Act] Union of India - Subsection Section 23(c) in The Industrial Disputes Act, 1947 (c)during any period in which a settlement or award is in operation, in respect of any of the matters covered by the settlement or award.
