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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(g) in The Industrial Disputes (Rajasthan Amendment) Act, 1984

(g)contravenes the direction to reinstate a retrenched workman given under sub-section (1) of section 25-PP or such a direction given as a result of review under sub-section (3) of the said section,