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[Cites 0, Cited by 289] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(a) in The Industrial Disputes Act, 1947

(a)in regard to any matter connected with the dispute, alter, to the prejudice of the workmen concerned in such dispute, the conditions of service applicable to them immediately before the commencement of such proceeding; or