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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(3) in The Gujarat Industrial Relations Act, 1946

(3)No employer shall make any such change in contravention of the terms of a settlement, [effective award, registered agreement or effective order or decision of a Wage Board] [These words were substituted for the original, by Bombay 43 of 1948, section 7(ii).].