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 1] [Section 3] [Entire Act] Bombay Presidency - Subsection Section 3(6) in Bombay Industrial Relations Act, 1946 (6)"award" means any [interim, final or supplementary] determination in an arbitration proceeding of any industrial dispute or of any question relating thereto;
