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Industrial Disputes (Central) Rules, 1957

25. Assessors

Where assessors are appointed to advise a Tribunal or National Tribunal under sub-section (4) of section 7A or sub-section (4) of section 7B or by the court, Labor Court, Tribunal or National Tribunal under sub-section (5) of section 11, the court, Labor Court, Tribunal or National Tribunal, as the case may be, shall, in relation to proceeding before it, obtain the advice of such assessors, but such advice shall not be binding on it.











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