Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 23] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(17) in Bombay Industrial Relations Act, 1946

(17)"Industrial Dispute" means any dispute or difference between an employer and employer or between employers and employees or between employees and employees and which is connected with any industrial matter;