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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(2) in The Gujarat Industrial Relations Act, 1946

(2)On such reference being made, the Board shall give notice in the prescribed manner to the parties to the dispute to appear before it at such time and place as may be specified in the notice. A Copy of such notice shall be sent to the Labour Officer.