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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(1)(i) in The Gujarat Industrial Relations Act, 1946

(i)[ where an industrial matter or industrial dispute is referred to a Wage Board for decision, before the date on which the decision comes into operation; [Clauses (i) and (j) were inserted, by Bombay 43 of 1948, section 21.]