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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(4) in Code on Wages, 2019

(4)Any application before the authority for claim referred to in sub-section (1) may be filed by, -
(a)the employee concerned; or
(b)any Trade Union registered under the Trade Unions Act, 1926 (16 of 1926) of which the employee is a member; or
(c)the Inspector-cum-Facilitator.