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Union of India - Section

Section 25S in The Industrial Disputes Act, 1947

25S. Certain provisions of Chapter V-A to apply to an industrial establishment to which this Chapter applies.

- The provisions of sections 25-B, 25-D, 25-FF, 25-G, 25-H and 25-J in Chapter V-A shall, so far as may be, apply also in relation to an industrial establishment to which the provisions of this Chapter apply.[CHAPTER V-C ] [ Inserted by Act 46 of 1982, Section 16 (w.e.f. 21.8.1984).] Unfair Labour Practices