Section 33(2)(c) in Industrial Disputes (Appellate Tribunal) Act, 1950

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Union of India - Subsection

Section 33(2)(c) in Industrial Disputes (Appellate Tribunal) Act, 1950

(c)where the employer is not a member of any association of employers, by an officer any association of employers connected with, or by any other employer engaged in, the industry in which the employer is engaged and authorised in such manner as may be prescribed.

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Union of India - Subsection

Section 33(2)(c) in Industrial Disputes (Appellate Tribunal) Act, 1950