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Bombay Presidency - Section

Section 50 in Bombay Industrial Relations Act, 1946

50. Proceedings of Joint Committee. - (1) A representative of the registered union may attend any meeting of the Joint Committee, to advise the members representing the employees.

(2)The proceeding of the Joint Committee shall be conducted in the manner prescribed.
(3)The proceedings shall be recorded in a minute book [in a language understood by majority of the employees].