Section 32(1)(d) in The Jammu And Kashmir Public Security Act, 2003

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(1)(d) in The Jammu And Kashmir Public Security Act, 2003

(d)for enforcing, for such period as may be specified in the order, the decisions of the authority to which a trade dispute has been referred for adjudication;

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State of Jammu-Kashmir - Subsection

Section 32(1)(d) in The Jammu And Kashmir Public Security Act, 2003