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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in River Boards Rules, 1958

(2)Such letter shall contain information on the following points, namely :-
(a)the parties to the dispute or difference;
(b)the specific matters in issue between them ; and
(c)the efforts, if any, made by the parties themselves to settle the matter in dispute.