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[Cites 0, Cited by 16] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5) in The Industrial Disputes Act, 1947

(5)Nothing contained in sub-section (3) shall apply to any award which by its nature, terms or other circumstances does not impose, after it has been given effect to, any continuing obligation on the parties bound by the award.