Section 95 in The Gujarat Industrial Relations Act, 1946
95. [Order of Industrial Court to be final except on review.] [This marginal note was substituted, for the original by Bombay 43 of 1948, section 19.]
- [(1) An employer or an association or a group of employees or a registered union [or a representative of employees] [Sub-section (1) was inserted, by Bombay 43 of 1948, section 19.] may at any time apply to the Industrial Court for review of a decision or award of the Industrial court and the Industrial Court may, for any sufficient reason and upon hearing the parties, review the decision or award.](2)[ No order, decision or award of the Industrial Court shall be called in question in any civil or criminal Court.] [The original section 95 was re-numbercd as sub-section (2) of that section by Bombay 43 of 1948, section 19.]
