Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 25E] [Entire Act] Union of India - Subsection Section 25E(ii) in The Industrial Disputes Act, 1947 (ii)if he does not present himself for work at the establishment at the appointed time during normal working hours at least once a day;
