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[Cites 0, Cited by 37] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(g) in The Trade Unions Act, 1926

(g)“trade dispute” means any dispute between employers and workmen or between workmen and workmen, or between employers and employers which is connected with the employment or non-employment, or the terms of employment or the conditions of labour, of any person, and “workmen” means all persons employed in trade or industry whether or not in the employment of the employer with whom the trade dispute arises; and