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Industrial Disputes Act, 1947 Bare Act |
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Industrial Disputes Act, 1947 Bare Act |
| 10G. DISPUTE TO BE REFERRED TO INDUSTRIAL TRIBUNAL IF NO ARBITRATOR APPOINTED. - STATE AMENDMENT FOR RAJASTHAN. - Notwithstanding anything contained in this Chapter, if no provision has been made in any submission for the appointment of an arbitrator or where by reason of any circumstances no arbitrator is appointed, such dispute may be referred by the State Government for adjudication by the Industrial Tribunal. |
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