In section 7D of the Industrial Disputes Act, 1947, for the words and figures “Part XIV of Chapter VI of the Finance Act, 2017 (7 of 2017), be governed by the provisions of the section 184 of that Act”, the words and figures “the Tribunal Reforms Act, 2021, be governed by the provisions of Chapter II of the said Act” shall be substituted.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.