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 26] [Entire Act] Bombay Presidency - Subsection Section 26(3) in Bombay Industrial Relations Act, 1946 (3)The Court to which an application is made under sub-section (1) may fix for the hearing of the application a day of which at least three day's clear notice shall be given to the Registrar.
