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 88] [Entire Act] Bombay Presidency - Subsection Section 88(2) in Bombay Industrial Relations Act, 1946 (2)In respect of offences punishable under this Act, the Industrial Court shall have all the powers of the [High Court of Gujarat] under the Code of Criminal Procedure, 1898. (v of 1898.)
