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Citedby 6 docs - [
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Indian Express Employees Union vs Indian Express (Madurai) Ltd. And ... on 11 March, 1997
Salem Erode Electricity ... vs Salem Erode Electricity ... on 3 November, 1965
M.R.F.Ltd vs The Presiding Officer on 18 October, 2011
Masan Ali Son Of Sri Hamid And Ors. vs Union Of India (Uoi) Through The ... on 16 November, 2007
Cochin Shipyard Ltd. vs Iqbal on 24 August, 2005
User Queries
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
] [
Complete Act
]
Central Government Act
Section 2(f) in The Industrial Employment (Standing Orders) Act, 1946,
(f) " prescribed" means prescribed by rules made by the appropriate Government under this Act;