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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(5) in THE INDUSTRIAL RELATIONS CODE, 2020

(5)The appropriate Government may, if it so thinks fit, appoint one or more persons having special knowledge of the matter under consideration as assessors or experts to advise a Tribunal or National Industrial Tribunal, as the case may be, in respect of any proceeding before either of the said Tribunals.