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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(1)(d) in The Gujarat Industrial Relations Act, 1946

(d)in cases where conciliation proceedings in respect of an industrial dispute to which a lock-out relates have commenced before the completion of such proceedings [and during the period of ten days thereafter] [The portion was added by Bombay 63 of 1953, section 24(1).];