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 11] [Section 36] [Entire Act] Bombay Presidency - Subsection Section 36(3) in Bombay Industrial Relations Act, 1946 (3)The Industrial Court in appeal may confirm, modify, add to or rescind all or any of such standing orders.
