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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(c) in Industrial Disputes (Central) Rules, 1957

(c)[ in the case of an individual workman, by the workman himself or by any officer of a trade union of which he is a member or by another workman in the same establishment duly authorised by him in this behalf: [ Inserted by G.S.R. 1059, dated 30.5.1968.]