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[Cites 0, Cited by 17] [Section 25O] [Entire Act]

Union of India - Subsection

Section 25O(4) in The Industrial Disputes Act, 1947

(4)An order of the appropriate Government granting or refusing to grant permission shall, subject to the provisions of sub-section (5), be final and binding on all the parties and shall remain in force for one year from the date of such order.