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Orissa HC: Government is Not Required to Refer National Security Issues to National Tribunal - (11 May 2022)

CIVIL

Orissa High Court has ruled that it is not obligatory for the Central Government to refer a matter of national importance to the National Industrial Tribunal for adjudication even if it satisfies the twin conditions mentioned under Section 7-B of the Industrial Disputes Act, 1947.

Tags : ORISSA HIGH COURT   CENTRAL GOVERNMENT   NATIONAL INDUSTRIAL TRIBUNAL   SECTION 7-B   INDUSTRIAL DISPUTES ACT   1947  

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