Section 86AA in The Gujarat Industrial Relations Act, 1946
86AA. Wage Board.
- [The [State] [Section 86A of the principal Act, was renumbered as section `86AA' by Gujarat 8 of 1962, section 17.] Government may, by notification in the Official Gazette constitute for one or more industries a Wage Board for the [State of Gujarat] [These words were substituted for the words 'Bombay area of the State of Gujarat' by Gujarat 20 of 1961, section 6.].
