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[Cites 0, Cited by 1] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in The Motor Transport Workers Act, 1961

(2)Nothing contained in this Act shall be construed as precluding any motor transport worker from entering into an agreement with an employer for granting him rights or privileges in respect of any matter which are more favourable to him than those to which he would be entitled under this Act.