Section 14 — Duties of Courts:- A Court shall inquire into the matters referred to it and report thereon to the appropriate Governmen

Duties of Courts:- A Court shall inquire into the matters referred to it and report thereon to the appropriate Government ordinarily within a period of six months from the commencement of its inquiry. 1[15. Duties of Labour Courts, Tribunals and National Tribunals:- Where an industrial dispute has been referred to a Labour Court, Tribunal or National Tribunal for adjudication, it shall hold its proceedings expeditiously and shall, 2[within the period specified in the order referring such industrial dispute or the further period extended under the second proviso to sub-section (2-A) of Section 10], submit its award to the appropriate Government.]

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