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Report No. 58 Later Ordinance and Act of 1947 7.10. After the termination of the Second World War, rule 81A of the Defence of India Rules, 1939 was about to lapse on the 1st October, 1946, but it was kept alive by an Ordinance issued in exercise of the Government's Emergency Powers. This was followed by the Industrial Disputes Act,1 1947. This is an Act which contains2 more than 60 sections, and none of its sections lays down any principles of industrial law as such. Section 10 of the Act authorises the appropriate Government to make a reference of industrial disputes to Boards, Courts or Tribunals wherever the said Government is of opinion that any industrial dispute exists or is apprehended. In exercise of this power, several disputes were referred by different Governments to Boards, Courts or Tribunals, and it is the awards or decisions of these bodies that laid the foundation of industrial law in our country. 1. The Industrial Disputes Act, 1947 (14 of 1947).    |
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