Section 86A in The Gujarat Industrial Relations Act, 1946
86A. [Power to award costs. [Section 86A was inserted, by Gujarat 8 of 1962, section 16.]
(1)A Labour Court shall have the power to direct by whom the whole or any part of the costs of any proceeding before it shall be paid:Provided that no such costs shall be directed to be paid for the services of any legal adviser engaged by any party.(2)The provisions of section 93 shall apply to an order under this section in the same manner as they apply to an order of the Industrial Court.][Chapter XIIA] [Chapters XIIA and XIIB were inserted by Bombay 43 of 1948, section 16.] Wage Boards
