Section 86F(4) in The Gujarat Industrial Relations Act, 1946
(4)[ A decision declared to be binding under sub-section (2) or (3) shall come into operation on such date as may be specified in the order of declaration made by the [State] [Sub-section (4) was added by Bombay 74 of 1948, section 17.] Government.] [Section 86CC was inserted by Bombay 63 of 1953, section 21.]
