Report No. 250
33. Industrial Disputes (Amendment and Miscellaneous Provisions) Act, Act 36 of 1956
Category: Labour Laws
Recommendation: Repeal
This Act amended the Industrial Disputes Act, 1947 and the Industrial Employment (Standing Orders) Act, 1946. Also, this Act repealed the Industrial Disputes (Appellate Tribunal) Act, 1950. The purpose of this Act has been served. Hence, this Act must be repealed.
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