 |
|
Industrial Disputes Act, 1947 Bare Act |
|
|
Industrial Disputes Act, 1947 Bare Act |
| 10D. PROCEEDINGS IN ARBITRATION. - STATE AMENDMENT FOR RAJASTHAN. - The proceedings in arbitration under this Chapter shall be in accordance with the provisions of the Arbitration Act, 1940 (Central Act X of 1940) in so far as they are applicable and the powers which are exercisable by a Civil Court under the said provisions shall be exercisable by the Industrial Tribunal. |
 |
|