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

Union of India - Subsection

Section 10B(4) in Industrial Disputes (Central) Rules, 1957

(4)The party raising a dispute may submit a rejoinder if it chooses to do so, to the written statement(s) by the appropriate party or parties within a period of fifteen days from the filing of written statement by the latter.