AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Industrial Disputes (Central) Rules, 1957

38. Constitution

Any employer to whom an order made under sub-section (1) of section 3 relates shall forthwith proceed to constitute a Works Committee in the manner prescribed in this part.





Industrial   Disputes (Central) Rules, 1957 Back






Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys