Section 47 in The Gujarat Industrial Relations Act, 1946
47. Employer to make change etc., within certain time.
- An employer required under the terms of any [effective decision or order of a Wage Board,] [These words were substituted for the original by Bombay 43 of 1948, section 8(i).] Labour Court or the Industrial Court to carry out a change or withdraw an illegal change, shall comply with such requirement within such time as the [Wage Board or] [These words were inserted, by Bombay 43 of 1948, section 8(ii).] Court giving or making the decision or order prescribes and where no time is prescribed by it within fortyeight hours of the giving or making of the decision or the order [or as the case may be, of the declaration referred to in section 76A or 86F] [This portion was added, by Bombay 43 of 1948, section 8(iii).].
