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Citedby 1 docs
Ase Information Service vs Arvindkumar D. Parekh on 26 July, 2006
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industrial employment (standing orders) act, 1946
standing orders act
standing orders
employment standing order act
industrial employment act 1946
employment standing order act, 1946
standing order act 1946
section 2(e)
[
Section 2(e)
] [
Section 2
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Complete Act
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Central Government Act
Section 2(e)(iv) in The Industrial Employment (Standing Orders) Act, 1946,
(iv) the establishment of a person who, for the purpose of fulfilling a contract with the owner of any industrial establishment, employs workmen;