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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(f) in The Special Economic Zones Rules, 2006

(f)delegation of power to the Development Commissioner under the Industrial Disputes Act, 1947 (14 of 1947) in relation to the workmen employed by the Developer;