Report No. 58
Labour Appellate Tribunal
7.11. Later, the Industrial Disputes (Appellate Tribunal) Act,1950 brought into existence the Labour Appellate Tribunal, and appeals against the awards of Industrial Tribunals all over the country were provided for, subject to the conditions mentioned in the relevant provisions of that Act.
7.12. The Labour Appellate Tribunal sat in different branches at different places, and it must be said to the credit of the Tribunal that its decisions evolved principles of industrial law which later formed part of the industrial jurisprudence of the country.
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