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Citedby 23 docs - [View All]
Ismail Papamia And Ors. vs Labour Appellate Tribunal Of ... on 1 September, 1955
May And Bakar Ltd. vs Shri Kishore Jaikrishandas ... on 1 July, 1991
Western India Match Co. Ltd. vs Rameshwar Prasad on 22 February, 1971
The Bagalkot Cement Co. Ltd vs R. K. Pathan & Ors on 22 January, 1962
The General Secretary, Karnataka ... vs The General Manager, Printers ... on 9 August, 2005

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[Complete Act]
Central Government Act
Section 9 in The Industrial Employment (Standing Orders) Act, 1946,
9. Posting of standing orders.- The text of the standing orders as finally certified under this Act shall be prominently posted by the employer in English and in the language understood by the majority of his workmen on special
1. Subs. by Act 18 of 1982, s. 3 (w. e. f. 17- 5- 1982 ). 2. Subs. by Act 16 of 1961, s. 4, for" twenty- one days".
boards to be maintained for the purpose at or near the entrance through which the majority of the workmen enter the industrial establishment and in all departments thereof where the workmen are employed.