Section 22(1)(b) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

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Union of India - Subsection

Section 22(1)(b) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(b)if the industrial dispute is relatable to an establishment referred to in sub-clause (ii) of clause (a) of sub-section (1) of section 2,—

(i)be referred under the provisions of the said Act, by the Government of the State wherein the establishment is situated, to any of the said authorities in that State; or

(ii)be referred under the provisions of the said Act, by the Government of the State wherein the recruitment of such workman was made to any of the said authorities in that State, if he makes an application in that behalf to that Government on the ground that he has returned to that State after the completion of his employment:

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Union of India - Subsection

Section 22(1)(b) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979