Industrial Disputes (Central) Rules, 1957
16. Administration of oath
Any member of a Board or court or Presiding Officer of a Labor Court , Tribunal or National Tribunal or an arbitrator may administer an oath.
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Industrial Disputes (Central) Rules, 1957 16. Administration of oath Any member of a Board or court or Presiding Officer of a Labor Court , Tribunal or National Tribunal or an arbitrator may administer an oath. |
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