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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(6) in The Gujarat Industrial Relations Act, 1946

(6)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may in consultation with Industrial Court prescribe the fees for legal advice to, and appear on behalf of a union before a Court.