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Union of India - Section
Section 36B in The Industrial Disputes Act, 1947
36B. [ Power to exempt. [ Inserted by Act 46 of 1982, Section 21 (w.e.f. 21.8.1984).]
- Where the appropriate Government is satisfied in relation to any industrial establishment or undertaking or any class of industrial establishments or undertakings carried on by a department of that Government that adequate provisions exist for the investigation and settlement of industrial disputes in respect of workmen employed in such establishment or undertaking or class of establishments or undertakings, it may, by notification in the Official Gazette, exempt, conditionally or unconditionally such establishment or undertaking or class of establishments or undertakings from all or any of the provisions of this Act.]| [Tripura].- After section 36B of the Principal Act, a new section 36C shall be inserted as follows -"36C. State Government's power to exempt.- where the State Government is satisfied, in relation to any new industrial establishment or new undertaking or class of new industrial establishments or new undertakings that, it is necessary in the public interest to do so, it may, by notification in the official Gazette, exempt, conditionally or unconditionally, any such new establishment or new undertaking or class of new establishments or new undertakings from all or any of the provisions of this Act for a period ofone thousand daysfrom the date of the establishment of such new industrial establishment or new undertaking or class of new establishments or new undertakings, as the case may be.".[Tripura Act No. 21 of 2020]. |