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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6)(b) in The Industrial Disputes Act, 1947

(b)it shall not be lawful for the appropriate Government to refer the matter under adjudication before the National Tribunal to any Labour Court or Tribunal for adjudication during the pendency of the proceeding in relation to such matter before the National Tribunal. ]