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Section 29 — Right of representatives:-The representatives of the parties appearing before a Board, Court, Labour Court, Tribunal or

Industrial Disputes Act, 1947
Right of representatives:-The representatives of the parties appearing before a Board, Court, Labour Court, Tribunal or National Tribunal or an Arbitrator shall have the right of examination, cross-examination and of addressing the Board, Court, Labour Court, Tribunal or National Tribunal or Arbitrator when an evidence has been called.
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