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[Cites 0, Cited by 0] [Section 86A] [Entire Act]

State of Gujarat - Subsection

Section 86A(1) in The Gujarat Industrial Relations Act, 1946

(1)A Labour Court shall have the power to direct by whom the whole or any part of the costs of any proceeding before it shall be paid:Provided that no such costs shall be directed to be paid for the services of any legal adviser engaged by any party.