LexSection 25T — Prohibition of Unfair Labour Practice.- No employer or workman or a trade union, whether registered under the Trade Unio
Industrial Disputes Act, 1947
Prohibition of Unfair Labour Practice.- No employer or workman or a trade union, whether registered under the Trade Unions Act, 1926 (16 of 1926) or not shall commit any unfair labour practice.Open in Lexace · Ask the AI about this section