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[Cites 0, Cited by 0] [Section 53B] [Entire Act]

Bombay Presidency - Subsection

Section 53B(2) in Bombay Industrial Relations Act, 1946

(2)The Council shall be consulted by the employer on all matter relating to the management of the undertaking specified in sub-section (1) and it shall be the duty of the Council to advice the employer on any matter so referred to it.