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[Cites 0, Cited by 76] [Section 2A] [Entire Act]

Union of India - Subsection

Section 2A(3) in The Industrial Disputes Act, 1947

(3)The application referred to in sub-section (2) shall be made to the Labour Court or Tribunal before the expiry of three years from the date of discharge, dismissal, retrenchment or otherwise termination of service as specified in sub-section (1).] [New sub-sections added by Act 24 of 2010 (w.e.f. 18.8.2010) ]
[Tripura].- In Section 2A of the Principal Act;-(i) in sub-section (3), the expression "three years", shall be substituted with the expression "one year",(ii) after sub-section (3), the following new sub-section shall be inserted, namely:-"(iv) Not withstanding anything contained in sub-section (1), (2) and (3), no such dispute or difference between that workman and his employer connected with, or arising out of, such discharge, dismissal, retrenchment or termination shall be deemed to be an industrial dispute if such dispute is not raised before conciliation officer within a period of one year from the date of such discharge, dismissal, retrenchment or termination;Provided that an authority as may be specified by the State Government may condone the delay beyond such period of one year if the applicant workman satisfies the authority that he had sufficient cause for not raising the dispute within the period of one year."[Tripura Act No. 21 of 2020]