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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
sec. 4
[
Section 1(4)
] [
Section 1
] [
Complete Act
]
Central Government Act
Section 1(4)(i) in The Industrial Employment (Standing Orders) Act, 1946,
(i) any industry to which the provisions of Chapter VII of the Bombay Industrial Relations Act, 1946 (Bombay Act 11 of 1947 .), apply; or