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[Cites 0, Cited by 202] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(b) in The Industrial Disputes Act, 1947

(b)for any misconduct connected with the dispute, discharge or punish, whether by dismissal or otherwise, any workmen concerned in such dispute, ave with the express permission in writing of the authority before which the proceeding is pending.