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Citedby 18 docs - [View All]
Geep Industrial Syndicate ... vs Geep Industrial Syndicate ... on 8 March, 1999
Indian Oil Corporation Ltd. vs Joint Chief Labour Commissioner ... on 15 September, 1989
Bijli Mazdoor Sangh vs Resident Engineer, Allahabad ... on 29 September, 1969
Air Gases Mazdoor Sangh vs Indian Air Gases Ltd. And Ors. on 20 December, 1976
Susmriti Das And Ors. vs Basumati Corpn. Ltd. on 1 January, 1800

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[Section 3] [Complete Act]
Central Government Act
Section 3(2) in The Industrial Employment (Standing Orders) Act, 1946,
(2) Provision shall be made in such draft for every matter set out in the Schedule which may be applicable to the industrial establishment, and where model standing orders have been prescribed, shall be, so far as is practicable, in conformity with such model.