Section 86L in The Gujarat Industrial Relations Act, 1946
86L. [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Wage Board.
(1)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may by notification in the Official Gazette, constitute for all the industries together to which this Act applies a [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Wage Board for the [State of Gujarat] [These words were substituted for the words 'Bombay area of the State of Gujarat' by Gujarat 2 of 1961, section 7.].(2)In relation to the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950] Wage Board the provisions of sections 33, 46, 47, 86B to 86K (both inclusive), 87, 90, 97, 98, 115, 118, 119, 119A and 123 shall be read as if the reference therein to a Wage Board were referred to the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Wage Board.]
