Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Bombay Presidency - Subsection Section 26(6) in Bombay Industrial Relations Act, 1946 (6)The [State] Government may in consultation with Industrial Court prescribe the fees for legal advice to, and appear on behalf of a union before a Court.
