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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in The Bombay Trade Disputes Conciliation Act, 1934

(3)The rules made under this section shall be subject to the condition of the previous publication in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Indian Laws Order in Council.].