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Industrial Disputes Act, 1947 Bare Act |
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Industrial Disputes Act, 1947 Bare Act |
| 15. DUTIES OF LABOUR COURTS, TRIBUNALS AND NATIONAL TRIBUNALS. - Where an industrial dispute has been referred to a Labour Court, Tribunal or National Tribunal for adjudication, it shall hold its proceedings expeditiously and shall, within the period specified in the order referring such industrial dispute or the further period extended under the second proviso to sub-section (2A) of section 10 submit its award to the appropriate Government. |
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