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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(3) in The Bombay Trade Disputes Conciliation Act, 1934

(3)No criminal court shall take cognizance of any offence under this section except with the previous sanction of the [Provincial Government] [The words 'Provincial Government' were substituted for the words/Governor in Council', by the Adaptation of Indian Laws Order in Council.].