Section 6(2)(b) in Central Labour Laws (Extension to Jammu and Kashmir) Act, 1970

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Union of India - Subsection

Section 6(2)(b) in Central Labour Laws (Extension to Jammu and Kashmir) Act, 1970

(b)provided for the transfer of any matter pending immediately before the commencement of this Act before any court, tribunal or other authority, to any corresponding court, tribunal or other authority for disposal,

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Union of India - Subsection

Section 6(2)(b) in Central Labour Laws (Extension to Jammu and Kashmir) Act, 1970