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AIROnline 2016 SC 228
::AIROnline 1998 SC 66
Supreme Court Of India
Hon'ble Judge(s):
K. Venkataswamy,
A. P. Misra
, JJ
Industrial Disputes Act (14 of 1947) , Sch.2, Item.6— Workmen engaged by contractor - Order for regularisation of their services by Industrial Tribunal - Identification of such workmen disputed - Court directed appear before management and submit evidence (Proforma) for identification purposes. (Para 10 11)
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