Section 86D in The Gujarat Industrial Relations Act, 1946
86D. Proceedings not to be commenced or continued before Conciliator, Boards, etc.
- Notwithstanding anything contained in any other provision of this Act, where an industrial matter or industrial dispute is referred for decision to a Wage Board under section 86C [or 86CC] [These word, figures and letters were inserted, by Bombay 63 of 1953, section 2.] no proceedings regarding the same shall be commenced before a Conciliator, Board, Labour Court or the Industrial Court or a Court of Enquiry; and any such proceedings already commenced shall be forthwith stayed on the making of the reference.
