Section 90(2) in The Gujarat Industrial Relations Act, 1946
(2)[ A Civil or Criminal Court may refer any matter or any issue in any suit, criminal prosecution or other legal proceeding before it relating to an industrial dispute to the Industrial Court for its decision. Any order passed by such Court in such suit, prosecution or legal proceedings shall be in accordance with such decision.] [The original sub-sections (1) and (2) were re-numbered as sub-sections (2) and (3) respectively, by Bombay 40 of 1948. section 18(2).]
