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[Cites 0, Cited by 1] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(2) in Bombay Industrial Relations Act, 1946

(2)The Industrial Court may admit an appeal under sub-section (1) if on a perusal of the memorandum of appeal and the decision appealed against it finds that the decision is contrary to law or otherwise erroneous.