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Industrial Disputes Act, 1947 36A. Power to remove difficulties (1) If, in the opinion of the appropriate government, any difficulty or doubt arises as to the interpretation of any provision of an award or settlement, it may refer the question to such Labor Court , Tribunal or National Tribunal as it may think fit. (2) The Labor Court, Tribunal or National Tribunal to which such question is referred shall, after giving the parties an opportunity of being heard, decide such question and its decision shall be final and binding on all such parties.]    |
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