Section 86L(2) in Bombay Industrial Relations Act, 1946
(2)In relation to the [State] Wage Board the provisions of sections 33, 46, 47, 86B to 86K (both inclusive), 87, 90, 97, 98, 115, 118, 119, 119A and 123 shall be read as if the reference therein to a Wage Board were referred to the [State] Wage Board.]
