Section 83 in The Gujarat Industrial Relations Act, 1946
83. Powers and procedure of Labour Court in trials.
- In respect of offences punishable under this Act, a Labour Court shall have all the powers under the Code of Criminal Procedure, 1898, (V of 1898.) [of a Magistrate of First Class] [These words were inserted for the word 'of a Presidency Magistrate in Greater Bombay and a Magistrate of First Class elsewhere' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], and in the trial of every such offence shall follow the procedure laid down in Chapter XXII of the said Code for a summary trial in which an appeal lies; and the rest of the provisions of the said Code shall, so far as may be, apply to such trial.
