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[Cites 0, Cited by 1] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2) in The Industrial Disputes Act, 1947

(2)The Central Government may, by notification in the Official Gazette, add to or alter or amend the Second Schedule or the Third Schedule and on any such notification being issued, the Second Schedule or the Third Schedule, as the case may be, shall be deemed to be amended accordingly.