Industrial Disputes Act, 1947 Bare Act

25S. CERTAIN PROVISIONS OF CHAPTER V-A TO APPLY TO AN INDUSTRIAL ESTABLISHMENT TO WHICH THIS CHAPTER APPLIES. - The provisions of sections 25B, 25D, 25FF, 25G, 25H and 25J in Chapter V-A shall, so far as may be, apply also in relation to an industrial establishment to which the provisions of this Chapter apply.

Industrial Disputes Act | Laws India

 
 
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