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Industrial Employment (Standing Orders) Act, 1946 FORM IV [Rule 7A(1)] (To be furnished in respect of each clause appealed against, separately) (1) Draft of the Standing Order under appeal as submitted by the employers. (2) Objection made/modifications suggested, if any, to the draft standing order under appeal, by the trade union/representatives of workmen. (3) Standing order under appeal, as certified by the certifying officers (4) Grounds of appeal by the employers/trade unions/workmen's representatives.]    |
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