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Industrial Disputes Act, 1947 16. Form of report or award (1) The report of a Board or court shall be in writing and shall be signed by all the members of the Board or court, as the case may be : PROVIDED that nothing in this section shall be deemed to prevent any member of the Board or court from recording any minute of dissent from a report or from any recommendation made therein. (2) The award of a Labor Court or Tribunal or National Tribunal shall be in writing and shall be signed by its presiding officer.    |
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