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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(b) in The Industrial Employment (Standing Orders) Act, 1946

(b)the standing orders are otherwise in conformity with the provisions of this Act, and itshall be the function of the Certifying Officer or appellate authority to adjudicate upon the fairness or reasonableness of the provisions of any standing orders.