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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(a) in The Industrial Employment (Standing Orders) Central Rules, 1946

(a)where the appeal is filed by the employer or a workman, to trade unions of the workmen of the industrial establishments, and where there are no such trade unions to the representatives of workmen elected under clause (b) of rule 6 or, as the case may be, to the employer;