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Industrial Employment (Standing Orders) Act, 1946 FORM III [Section 8] REGISTER-PART I INDUSTRIAL ESTABLISHMENT Sl. No __________ Date of the dispatch of the copy of Standing Orders authenticated under section 5 for the first time Date of filing appeal Date and nature of decision amendment made on appeal, if any. Date of the dispatch of the copy of the Standing Orders as settled on appeal Any notice subsequently given or received of any amendment results PART II (Should contain the authenticated copy of the Standing Orders)    |
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