Industrial Employment (Standing Orders) Act, 1946


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Section
 Section Title
  Preamble
  1 Short title, Extent and Application View Judgements
  2 Interpretation View Judgements
  2A State Amendments View Judgements
  3 Submission of draft standing orders View Judgements
  4 Conditions for certification of standing orders View Judgements
  5 Certification of standing orders View Judgements
  6 Appeals View Judgements
  7 Date of operation of standing orders View Judgements
  8 Register of standing orders View Judgements
  9 Posting of standing orders View Judgements
  10 Duration and Modification of standing orders View Judgements
  10A Payment of subsistence allowance View Judgements
  11 Certifying officers and appellate authorities of have powers of Civil Court View Judgements
  12 Oral Evidence in contradiction of standing orders not admissible View Judgements
  12A Temporary Application of model standing orders View Judgements
  13 Penalties and Procedure View Judgements
  13A Interpretation, Etc., of standing orders View Judgements
  13B Act not to apply to certain Industrial establishments View Judgements
  14 Power to exempt View Judgements
  14A Delegation of powers View Judgements
  15 Power to make rules View Judgements
  THE SCHEDULE



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