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Section 66 — Local Investigation:-In any industrial dispute in which the Labour Court deems a local investigation to be requisite or

Industrial Disputes Act, 1947
Local Investigation:-In any industrial dispute in which the Labour Court deems a local investigation to be requisite or proper for the purpose of computing the money value of a benefit, the Labour Court may issue a commission to a person referred to in rule 63 directing him to make such investigation and to report thereon to it.
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