Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 6 in The Industrial Disputes (Rajasthan Amendment) Act, 1958 6. Insertion of new Chapter III-A in Central Act XIV of 1947. - For section 10-A of the Principal Act, the following new Chapter shall be inserted, namely :-"Chapter III-A Arbitration
