Section 10(5) in The Industrial Disputes Act, 1947
(5)Where a dispute concerning any establishment or establishments has been, or is to be, referred to a ] [Inserted by Act 18 of 1952, Section 3. ] [Labour Court, Tribunal or National Tribunal] [ Substituted by Act 36 of 1956, Section 7, for " Tribunal" (w.e.f. 10.3.1957).][under this section and the appropriate Government is of opinion, whether on an application made to it in this behalf or otherwise, that the dispute is of such a nature that any other establishment, group or class of establishments of a similar nature is likely to be interested in, or affected by, such dispute, the appropriate Government may, at the time of making the reference or at any time thereafter but before the submission of the award, include in that reference such establishment, group or class of establishments, whether or not at the time of such inclusion any dispute exists or is apprehended in that establishment, group or class of establishments.] [Inserted by Act 18 of 1952, Section 3. ]
