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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

Bombay Presidency - Subsection

Section 123(2)(p) in Bombay Industrial Relations Act, 1946

(p)the manner in which the person shall be elected under sub-section (1) recalled under sub-section (4), the period for which and the manner in which they shall function and the manner in which vacancies shall be filled under sub-section (5), of section 28;