Section 116A(3) in The Gujarat Industrial Relations Act, 1946
(3)On such application being made, the Industrial Court, the Labour Court the Wage Board, as the case may be, may, after hearing the parties and taking such evidence as it thinks fit, modify the award [with effect from such date as it may specify] [Section 116A was inserted by Bombay 74 of 1948, section 28.].
