Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 3 docs
B.D. Shetty And Others vs M/S. Ceat Ltd. And Another on 30 October, 2001
Kishore Jaikishandas Icchaporia vs M.R. Bhope, Presiding Officer, ... on 13 April, 1987
Bharat Petroleum Corporation ... vs Ramnath Jagdish Tiwari & Ors., on 14 October, 1994

Loading...
User Queries
[Section 10A] [Complete Act]
Central Government Act
Section 10A(3) in The Industrial Employment (Standing Orders) Act, 1946,
(3) Notwithstanding anything contained in the foregoing provisions of this section, where provisions relating to payment of subsistence allowance under any other law for the time being in force in any State are more beneficial than the provisions of this section, the provisions of such other law shall be applicable to the payment of subsistence allowance in that State.]