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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(3) in THE INDUSTRIAL RELATIONS CODE, 2020

(3)For the purposes of computing the money value of a benefit referred to in sub-section (2), the Tribunal may, if it so thinks fit, appoint a Commissioner who shall, after taking such evidence as may be necessary, submit a report to the Tribunal and the Tribunal shall determine the amount after considering the report of the Commissioner and other circumstances of the case.