Industrial Disputes Act, 1947 Bare Act
10F. AWARD BY ARBITRATOR. - STATE AMENDMENT FOR RAJASTHAN. - The arbitrator shall, after hearing the parties concerned, make an award which shall be signed by him.

Industrial Disputes Act | Laws India

 

Legal Drafts & Forms | Laws in India-Bare Acts | Legal News | NRI Section | How to |Legal Links | Law Colleges | On the Lighter side | Sample Questions (Legal FAQ) | Get Legal Opinion | Feedback | Terms of use | Disclaimer | Home
 
Copyright© Vakilno1.com 2000 All rights reserved