Industrial Employment (Standing Orders) Act, 1946 Bare Act

8. REGISTER OF STANDING ORDERS. - A copy of all standing orders as finally certified under this Act shall be filed by the Certifying Officer in a register in the prescribed form maintained for the purpose, and the Certifying Officer shall furnish a copy thereof to any person applying therefor on payment of the prescribed fee.

STATE AMENDMENTS

Industrial Employment Act| Laws India

 
 
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