Industrial Disputes Act, 1947
25T. Prohibition of unfair labor practice
No employer or workman or a trade union, whether registered under the Trade Unions Act, 1926 (16 of 1926), or not, shall commit any unfair labor practice.
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Industrial Disputes Act, 1947 25T. Prohibition of unfair labor practice No employer or workman or a trade union, whether registered under the Trade Unions Act, 1926 (16 of 1926), or not, shall commit any unfair labor practice. |
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