Section 10(4) in The Industrial Disputes Act, 1947
(4)[ Where in an order referring an industrial dispute to ] [Inserted by Act 18 of 1952, Section 3. ] [a Labour Court, Tribunal or National Tribunal] [ Substituted by Act 36 of 1956, Section 7, for " a Tribunal" (w.e.f. 10.3.1957).] [under this section or in a subsequent order, the appropriate Government has specified the points of dispute for adjudication, ] [Inserted by Act 18 of 1952, Section 3. ][the Labour Court or the Tribunal or the National Tribunal, as the case may be,] [ Substituted by Act 36 of 1956, Section 7, for " the Tribunal" (w.e.f. 10.3.1957).][shall confine its adjudication to those points and matters incidental thereto.
