Section 100(4) in The Gujarat Industrial Relations Act, 1946
(4)[ A copy of Enquiry may refer to the Industrial Court any point of law arising in any proceeding before it under this Act. Any finding of the Court of Enquiry in such proceeding shall be in accordance with the decision of the Industrial Court on such point.] [Sub-section (4) was added by Gujarat 22 of 1966, section 14.]
