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[Cites 0, Cited by 0] [Section 10B] [Entire Act]

Union of India - Subsection

Section 10B(10) in Industrial Disputes (Central) Rules, 1957

(10)The Labour Court, Tribunal or National Tribunal, as the case may be, shall submit its award to the Central Government within one month from the date of oral hearing/arguments or within the period mentioned in the order of reference whichever is earlier.