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[Cites 0, Cited by 36] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(c) in The Industrial Disputes Act, 1947

(c)where a party referred to in clause (a) or clause (b) is an employer, his heirs, successors or assigns in respect of the establishment to which the dispute relates;