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[Cites 0, Cited by 3] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(a) in The Industrial Disputes Act, 1947

(a)the powers and procedure of conciliation officers, Boards, Courts, [Labour Courts, Tribunals and National Tribunals] [ Substituted by Act 36 of 1956, Section 26, for " and Tribunal" (w.e.f. 10.3.1957).] including rules as to the summoning of witnesses, the production of documents relevant to the subject-matter of an inquiry or investigation, the number of members necessary to form a quorum and the manner of submission of reports and awards;
(aa)[ The form of arbitration agreement, ] [Inserted by Act 36 of 1956, Section 26 (w.e.f. 10.3.1957). ][the manner in which it may be signed by the parties, the manner in which a notification may be issued under sub-section (3-A) of section 10-A,] [ Inserted by Act 36 of 1964, Section 20 (w.e.f. 19.12.1964).][the powers of the arbitrator named in the arbitration agreement and the procedure to be followed by him;] [Inserted by Act 36 of 1956, Section 26 (w.e.f. 10.3.1957). ]
(aaa)the appointment of assessors in proceedings under this Act;