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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(7)(g) in The Industrial Disputes (Rajasthan Amendment) Act, 1984

(g)in sub-section (9) as so re numbered,-
(i)for the expression "(Amendment) Act, 1976", the expression "(Rajasthan Amendment) Act, 1984" shall be substituted;
(ii)the expression "or the Central Government" shall be deleted;
(iii)for the words "appropriate", wherever occurring the word "State" shall be substituted; and
(iv)for the expression "and any order passed by such authority shall be final and binding on the employer and the workman or workmen", the expression "and such authority while deciding such matter shall proceed to hold the enquiry in the manner and have regard to the matters specified in sub-section (2). Any order passed by such authority shall, subject to review under the proviso to this sub section, be final and binding on the employer and the workman or workmen: