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Industrial Disputes Act, 1947 Bare Act |
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7C. DISQUALIFICATIONS FOR THE PRESIDING OFFICERS OF LABOUR COURTS, TRIBUNALS AND NATIONAL TRIBUNALS. - No person shall be appointed to, or continue in, the office of the Presiding Officer of a Labour Court, Tribunal or National Tribunal, if - (a) he is not an independent person; or (b) he has attained the age of sixty-five years. |