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[Cites 0, Cited by 1] [Section 66] [Entire Act]

Bombay Presidency - Subsection

Section 66(2) in Bombay Industrial Relations Act, 1946

(2)Such submission may provide that the dispute shall be referred to the arbitration of a Labour Court or the Industrial Court:[Provided that no such submission shall provide for reference of any such dispute to the arbitration of the Industrial Court when under any provision of this Act it is required to be referred to the Labour Court for its decision.]