Section 13 in The Industrial Employment (Standing Orders) Central Rules, 1946
13.
/625Notification No. L.R. 11(37), dated 18th December, 1946. - In exercise of the powers conferred by section 15 read with clause (b) of section 2 of the Industrial Employment (Standing Orders) Act, 1946 (20 of 1946), the Central Government is pleased to make the following rules, the same having been previously published as required by sub-section (1) of the said section 15, namely :-
