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[Cites 0, Cited by 19] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Industrial Employment (Standing Orders) Act, 1946

(2)After giving the employer and the trade union or such other representatives of the workmen as may be prescribed, an opportunity of being heard, the Certifying Officer shall decide whether or not any modification of or addition to the draft submitted by the employer is necessary to render the draft standing orders certifiable under this Act, and shall make an order in writing accordingly.