Section 25S — Certain provisions of Chapter V-A to apply to an industrial establishment to which this Chapter applies.- The provisions
Industrial Disputes Act, 1947
Certain provisions of Chapter V-A to apply to an industrial establishment to which this Chapter applies.- The provisions of Sections 25B, 25D, 25FF, 25G, 25H and 25J in Chapter V-A shall, so far as may be, apply also in relation to an industrial establishment to which the provisions of this Chapter apply.] 4[CHAPTER V-C UNFAIR LABOUR PRACTICESOpen in Lexace · Ask the AI about this section
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