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[Cites 0, Cited by 20] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(4) in The Kerala Headload Workers Act, 1978

(4)If a settlement of the dispute or any of the matters in dispute is not arrived at, the Conciliation Officer shall take a decision on the dispute or, as the case may be, on the matters in respect of which no settlement has been arrived at and shall send a report of the dispute with a copy of his decision to the appellate authority.