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State of Rajasthan - Section

Section 20 in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968

(20)The result of the dispute, should be classified from the workers' point of view and as far as possible, be given according to the standard nomenclature given below:
(a)disputes where the workers' demands have been entirely accepted;
(b)disputes where the workers' major demands have been accepted;
(c)disputes where the workers' major demands have not been accepted.
(d)disputes where the workers' demands have been rejected;
(e)disputes where the employers' demands have been entirely accepted;
(f)disputes where the employers' demands have been partially accepted;
(g)disputes where the employers' demands have been rejected.
(h)disputes with indeterminate result;
(i)Not known.