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Citedby 63 docs - [View All]
Tukaram Piraji And Anr. vs Motilal Poona Mills Ltd. on 2 July, 1953
Raja Bahadur Motilal Poona Mills, ... vs Poona Girni Kamgar Union on 2 July, 1953
Bharat Co-Operative Bank ... vs Co-Operative Bank Employees' ... on 17 February, 2005
S.N. Sahi vs Vishwanath Lal on 4 June, 1959
Shree Baidyanath Ayurved Bhavan ... vs Government Of Uttar Pradesh And ... on 18 March, 1996

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[Section 2] [Complete Act]
Central Government Act
Section 2(c) in The Industrial Disputes Act, 1947
(c) " Board" means a Board of Conciliation constituted under this Act;