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13B. ACT NOT TO
APPLY TO CERTAIN INDUSTRIAL ESTABLISHMENTS. - Nothing in this Act shall apply
to an industrial establishment in so far as the workmen employed therein are persons
to whom the Fundamental and Supplementary Rules, Civil Services (Classification,
Control and Appeal) Rules, Civil Services (Temporary Services) Rules, Revised
Leave Rules, Civil Service Regulations, Civilians in Defence Service (Classification,
Control and Appeal) Rules or the Indian Railway Establishment Code or any other
rules or regulations that may be notified in this behalf by the appropriate Government
in the Official Gazette, apply. |
