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 97(1)] [Section 97] [Entire Act] State of Gujarat - Subsection Section 97(1)(c) in The Gujarat Industrial Relations Act, 1946 (c)only for the reason that the employer has not carried out the provisions of any standing order or has made an illegal change;