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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2)(b) in The Industrial Disputes (Central) Rules,1957

(b)[ in the case of the workmen, by any officer of a trade union of the workmen or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose;] [ Substituted by G.S.R. 284, dated 31.7.1959.]