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Citedby 3 docs
% Decided On: September 11, 2012 vs Jai Prakash Dubey on 11 September, 2012
% Decided On: September 11, 2012 vs Jai Prakash Dubey on 11 September, 2012
% Decided On: September 11, 2012 vs Jai Prakash Dubey on 11 September, 2012
The Management Of The Railway ... vs The Industrial Tribunal, ... on 22 January, 1963
Maheshwari Gas Services vs Bhure Lal on 11 September, 2012

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[Section 36(1)] [Section 36] [Complete Act]
Central Government Act
Section 36(1)(c) in The Industrial Disputes Act, 1947
(c) where the worker is not a member of any trade union, by 2[ any member of the executive or other office bearer] of any trade union connected with, or by any other workman employed in, the industry in which the worker is employed and authorized in such manner as may be prescribed.