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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1) in The Gujarat Industrial Relations Act, 1946

(1)When an industrial dispute arises the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950] Government may, by notification in the Official Gazette constitute a Board of Conciliation for promoting the settlement of such dispute.