Section 86EE in The Gujarat Industrial Relations Act, 1946
86EE. Coming into operation of decision of Wage Board.
- [Save as provided in section 86F, a decision of the Wage Board shall come into operation on the date specified in the decision and where no such date is specified therein on the date on which it is published in the prescribed manner.] [Section 86EK was inserted by Bombay 74 of 1948, section 16.]
