Section 15 — Evidence:-A Board, Court, Labour Court, Tribunal or National Tribunal or an arbitrator may accept, admit or call for evi
Industrial Disputes Act, 1947
Evidence:-A Board, Court, Labour Court, Tribunal or National Tribunal or an arbitrator may accept, admit or call for evidence at any stage of the proceedings before it/him and in such manner as it/he may think fit.Open in Lexace · Ask the AI about this section
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