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[Cites 0, Cited by 13] [Section 2] [Entire Act]

Union of India - Subsection

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

(c)“Certifying Officer” means a Labour Commissioner or a Regional Labour Commissioner, and includes any other officer appointed by the appropriate Government, by notification in the Official Gazette, to perform all or any of the functions of a Certifying Officer under this Act;